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[Cites 0, Cited by 1] [Section 7(2)] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(2)(a) in Jammu and Kashmir Agrarian Reforms Act, 1976

(a)the application for resumption shall be made in the prescribed manner within [one year] [Substituted by Act No. V of 1979, section 2.] of the commencement of this Act;