Section 13(4)(iii) in Jammu and Kashmir Agrarian Reforms Rules, 1977

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State of Jammu-Kashmir - Subsection

Section 13(4)(iii) in Jammu and Kashmir Agrarian Reforms Rules, 1977

(iii)that the person who was holding such land as tiller under a person other than the State shall pay to the State rent at such rate at which he was paying it to the ex-landlord, in such form and manner and subject to such conditions as are provided by or under Chapter VI:

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State of Jammu-Kashmir - Subsection

Section 13(4)(iii) in Jammu and Kashmir Agrarian Reforms Rules, 1977