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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(2)(i) in The Jammu and Kashmir Common Lands (Regulation) Act, 1956

(i)Orders of removal of obstruction or ejectment under sub-section (1) shall be enforced in the manner provided in the Code of Civil Procedure, 1977 for the time being in force in respect of the execution of a decree, whereby a Civil Court has adjudged ejectment from or delivery of possession of immovable property.