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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(1)(a) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

(a)to the Collector when the order is made by an Assistant Collector of either class ;