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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(2) in The Jammu and Kashmir Common Lands (Regulation) Act, 1956

(2)When an inhabitant of a village makes a default in the payment of the premium or compensation, the amount due may be recovered in the same manner as an arrear of land revenue.