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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(1) in The Jammu and Kashmir Common Lands (Regulation) Act, 1956

(1)When any person has contravened the provision of clause (b) of section 11 or any of the conditions laid down under sub-section (1) of section 12, it shall be lawful for a Revenue Officer having jurisdiction to eject and impose a fine not exceeding Rs. 200 on such person.