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State of Jammu-Kashmir - Section

Section 2 in The Court-Fees Act, 1977 (1920 A.D.)

2. Chief Controlling Revenue Authority.

- The Revenue Minister or a Minister for the time being in charge of the Revenue Administration of the State shall be the [Chief Controlling Revenue Authority] [Section 3 substituted by Act III of 2008.] for the purpose of administration of court-fees laws.