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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(4) in The Jammu and Kashmir Bhudan Yagna Act, 1960

(4)The revenue officer shall also affix a copy of the notice referred to in sub-section (3) on the notice of board of his office and shall cause it to be published by beat of drum in the village where the land is situate.