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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(2)(d) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(d)every tenure-holder shall, as far as possible be allotted the plot on which exists his private source of irrigation or any other improvement together with such other plots as may be held by him near it ;