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[Cites 0, Cited by 0] [Section 52A(1)] [Section 52A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 52A(1)(a) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(a)has, in pursuance of section 31, entered into possession of the plots allotted to him ; or