Section 4(2)(b) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

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State of Jammu-Kashmir - Subsection

Section 4(2)(b) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

(b)Kah-Krisham areas, Araks, Kaps and [such lands including those used for raising fuel or fodder, as are un-culturable] [Substituted by Act No. XV of 2008 for 'unculturable wastes including those used for raising fuel or fodder'.] ; and

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State of Jammu-Kashmir - Subsection

Section 4(2)(b) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)