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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(h) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(h)[Consolidation Girdawar] [Substituted by Act XXVI of 1969.] means a person appointed as such by the Government, to exercise the powers and perform the duties of a [Consolidation Girdawar] [Substituted by Act XXVI of 1969.] under this Act or the rules made thereunder and shall, in areas under consolidation operations, include the Girdawar appointed under the Jammu and Kashmir Land Revenue Act, Svt. 1996 ;