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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 48(4) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)

(4)The provisions of this section shall apply to such areas and on such dates as the government may, by notification, specify and different dates may be specified for different areas.] [Inserted by Act XVII of 1971, section 5.]