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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(6) in Jammu and Kashmir Land Revenue Act, 1996

(6)"land revenue" includes assigned land revenue and any sum payable respect of land by way of quit rent or of commutation for service to the Government or to a person to whom the Government has assigned the right to receive the payment;