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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 33(1) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

(1)No suit, prosecution or other proceeding shall lie without the previous sanction of the Government against any person for any act done or purporting to be done under this Act or any rule made thereunder.