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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 40(2) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(2)If the Government so decides it may order that a specified amount may be recovered in advance, in the manner prescribed, as the first instalment of the cost of consolidation.