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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(1)(b) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(b)on the application of any of the joint-tenure-holders, and subject to such restrictions as may be prescribed, within twenty-one days from the date of publication of the revised records under section 11 ;