Section 3(1)(b) in Jammu and Kashmir Land Revenue Act, 1996

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State of Jammu-Kashmir - Subsection

Section 3(1)(b) in Jammu and Kashmir Land Revenue Act, 1996

(b)which has been separately assessed to land revenue or would have been so assessed if the land revenue had not been assessed, released or compounded for or redeemed; or

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State of Jammu-Kashmir - Subsection

Section 3(1)(b) in Jammu and Kashmir Land Revenue Act, 1996