Section 3(1)(ii) in The Jammu And Kashmir Alienation of Land Rules, 1970

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State of Jammu-Kashmir - Subsection

Section 3(1)(ii) in The Jammu And Kashmir Alienation of Land Rules, 1970

(ii)The Deputy Commissioner shall ascertain the cause leading to the intended permanent alienation of land, the occupational, economic and social condition of the alienor and the alienee and whether the need of the alienee for land is genuine, the consideration settled adequate and the transaction ont he whole really advantageous to the alienor and his family and take such evidence as he deems necessary.

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State of Jammu-Kashmir - Subsection

Section 3(1)(ii) in The Jammu And Kashmir Alienation of Land Rules, 1970