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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 40(2)(b) in Jammu and Kashmir Agrarian Reforms Act, 1976

(b)procedure for making records in respect of lands held in excess of the ceiling area and the extent, the identity and the nature of rights held in such land;