Section 3(3)(b) in The Jammu And Kashmir Alienation of Land Rules, 1970

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State of Jammu-Kashmir - Subsection

Section 3(3)(b) in The Jammu And Kashmir Alienation of Land Rules, 1970

(b)the intention is to evade the provisions of the Act, as for instance where this transfer is benami i.e. where the nominal alienee, although a number of an agricultural class, is actually the agent of the real alienee who is not a member of an agricultural class; or

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State of Jammu-Kashmir - Subsection

Section 3(3)(b) in The Jammu And Kashmir Alienation of Land Rules, 1970