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[Cites 0, Cited by 0] [Section 2(12)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(12)(iv) in Jammu and Kashmir Agrarian Reforms Act, 1976

(iv)Land under [x x x] [The word "orchard" omitted by Act No. V of 1978, section 2.] kah-krisham, pichi, Bedzar or safedzar, land growing fuel or fodder and un-culturable or banjar land situated outside demarcated, un-demarcated or berun-i-line forests, shall be deemed to be in personal cultivation of the owner.