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State of Jammu-Kashmir - Section
Section 8 in Jammu and Kashmir Tenancy Rules, 1970
8. Form of notice under section 41(2)
-The following form of notice is prescribed for use of the Revenue Officers, to whom applications are made under section 41(2):"Notice issued by...................District......................Notice of relinquishment issued pursuant to sub-section (2) of section 41| Tenant on whose application this notice is issued | C.D. (with father's name, caste and residence). |
| Landlord on whom this notice is to be served | E.F. (with father's name, caste and residence). |
| Tenancy to which this notice relates. (Give for each fieldincluded in the tenancy its number and its area; also the totalarea of the tenancy and the estate and Tehsil in which situate) |