Section 40(2)(g) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

(g)the adjustment of remission of land revenue and Taccavi arrears and the disposal of suits and proceedings stayed under section 9 ;

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