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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(3)(a) in Jammu and Kashmir Agrarian Reforms Act, 1976

(a)the instalments of rent paid to an ex-landlord shall be deemed to be instalments of amount payable to him in lieu of extinguishment of his rights, title and interest in such land effected by section 4;