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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(2) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(2)The statement of holdings, prepared under sub-section (1), shall be published in the unit and a relevant extract therefrom shall be issued to each tenure-holder along with notice inviting objections against the entries in the extract.