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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(4) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(4)The Consolidation Naib-Tehsildar shall submit his report on these objections to the Consolidation Tehsildar who shall decide the objections in consultation with the Consolidation Committee and after making local inspection of the plots, wherever necessary.