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

State of Jammu-Kashmir - Subsection

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

(v)Patches of gair-mumkin and zeri-sayah (under the shade of trees) land existing in a survey number shall be deemed to have been in personal cultivation of the person cultivating the rest of the land in such survey number personally in Kharif, 1971.