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

State of Jammu-Kashmir - Subsection

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

(j)'Deputy Director of Consolidation' means a person appointed as such by the Government to exercise, such powers and perform such duties of the Director of Consolidation as may be delegated to him by the Government and shall include a District Deputy Director of Consolidation ;