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[Cites 0, Cited by 0] [Section 52A(1)] [Section 52A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 52A(1)(ii) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(ii)has developed upon him in the normal course of succession or as a result of the Consolidation Scheme being revoked or in consequence of any new scheme being preferred and enforced or in pursuance of a decree of a Civil Court.