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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(2)(a) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

(a)unit of land not exceeding 182 kanals including residential sites, Bedzars and Safedzars ;