Section 40(2)(k) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

(k)the procedure for and the manner in which permission may be granted to a proprietor or a tiller to transfer or relinquish land under section 20 ;

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