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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(1)(a) in The Jammu and Kashmir Prohibition on Conversion of Land and Alienation of Orchards Act, 1975

(a)no person shall alienate orchard except with the previous permission of the Revenue Minister or such officer as may be authorised by him in this behalf [x x x] [The word 'and' deleted and proviso inserted by Act No. III of 1981 section 2];