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

State of Jammu-Kashmir - Subsection

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

(i)the manner in which the provisions of section 12 may be carried into effect ;