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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(3) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(3)The [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] shall thereupon issue allotment orders, on the basis of the Statement of Proposals as confirmed by the Settlement Officer (Consolidation) in such form as may be prescribed.