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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(2) in State Land Acquisition Act, 1990 (1934 A.D.)

(2)Every person required to make or deliver a statement under this section or section 9 shall he deemed to be legally bound to do so within the meaning of sections 172 to 177 of Ranbir Penal Code.Enquiry into measurements, value and claims and award by the Collector