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[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(4)(ii) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(ii)the [Director of Consolidation or Settlement Officer (Consolidation)] [Substituted by Act XXVI of 1969.] to revise the Statement of Proposals pending before him in appeal after giving opportunity of hearing to the tenure-holders concerned or to remand the same with such directions as he may consider necessary-