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[Cites 0, Cited by 0] [Section 2(12)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(12)(ix) in Jammu and Kashmir Agrarian Reforms Act, 1976

(ix)For determining the person personally cultivating land during Kharif, 1971, entries in Khasra Girdawari shall be presumed to be true unless the contrary is proved.