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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(7) in Jammu and Kashmir Agrarian Reforms Act, 1976

(7)Arrears of rent accrued due from the first day of May, 1973 up to the date of commencement of this Act shall also be recoverable by the Government from the tillers in such form as may be notified and paid to the ex landlord after deducting ten per centum as collection charges.