Section 31 in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
31. General application of Land Revenue Act.
- Save as otherwise expressly provided in this Act, the provisions of the Land Revenue Act, 1996, shall, so far as may be, apply to all the proceedings taken under this Act, [and the Government or the Revenue Minister shall also be competent to review in accordance with that Act an order passed by it or him, as the case may be] [Omitted and added by Act No. VII of 1973, Section 2.].
