Section 38(1)(a) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

(a)intentionally makes any false statement during the course of such proceeding ; [or] [Inserted by Act No. XV of 2008.]

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