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[Cites 0, Cited by 0] [Section 52G] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 52G(3) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)

(3)The order of the Authority shall, subject to the decision of the High Court under sub-section (1) and of the High Court in appeal be final and shall be deemed to be a certificate within the meaning of section 90 of the Jammu and Kashmir Land Revenue Act, 1996.