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

State of Jammu-Kashmir - Subsection

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

(e)the manner in which lands vested in the State may be utilised and the terms and conditions on which lands may be occupied by the ex proprietors under sub-section (2) of section 6 ;