Section 15(2)(e) in Jammu and Kashmir Agrarian Reforms Act, 1976

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(2)(e) in Jammu and Kashmir Agrarian Reforms Act, 1976

(e)fifth priority shall be given to the refugees of 1947 having more than 2.5 standard acres, but less than five standard acres; provided that all the members of the family of such refugee are actually engaged in agriculture and reside in the village in which the land is situate.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Subsection

Section 15(2)(e) in Jammu and Kashmir Agrarian Reforms Act, 1976