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[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(4)(a) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(a)to the [Consolidation Tehsildar] [Substituted by Act XXVI of 1969.] for decision after re-hearing of the objections ; or