Section 6(4) in Jammu and Kashmir Land Revenue Act, 1996

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State of Jammu-Kashmir - Subsection

Section 6(4) in Jammu and Kashmir Land Revenue Act, 1996

(4)The government may by notification confer on any person -

(a)all or any of the powers of a Financial Commissioner, Divisional Commissioner or collector under this Act; or

(b)all or any power with which an Assistant Collector may be invested there under;