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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 47(2) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(2)The Director of Consolidation and the Deputy Director of Consolidation shall perform such duties and exercise such powers of supervision and superintendence over the work of the Settlement Officer (Consolidation), [Consolidation Tehsildar, Consolidation Naib-Tehsildar, Consolidation Girdawar] [Substituted by Act VI of 1973, Section 6.] and Consolidation Patwari as may be prescribed.