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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23(iii) in The Jammu and Kashmir Development Act, 1970

(iii)due regard shall always be had, so far as may be compatible with the exigencies of the purpose for which the entry is made to the social and religious uses of the occupants of the land or building entered.