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

State of Jammu-Kashmir - Subsection

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

(d)the revision of quantum of land transferred to tillers under sub-section (5) of section 5 ;