Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 49(2) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(2)The Settlement Officer (Consolidation) may nominate not more than two persons on a Consolidation Committee whose addition will, in his opinion, facilitate consolidation proceedings in the unit. The person so nominated shall, for purposes of this Act, have all the powers and be subject to all the liabilities of elected members of the Committee.