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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(f) in Jammu and Kashmir Agrarian Reforms Rules, 1977

(f)"person" includes family and the management of a place of worship, waqaf or dharamshala, or public trust, or institution of a charitable or religious nature [X X X] [Omitted by SRO-430 dated 28-7-1978.];