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State of Jammu-Kashmir - Section

Section 7 in The Jammu and Kashmir Consolidation of Holdings Act, 1962

7. Revision of estate map.

- With a view to facilitate revision of records of each estate or part thereof in the unit and subject to the provision hereinafter contained, the Settlement Officer (Consolidation) shall, before the provisional consolidation scheme for a unit is prepared, cause to be revised the estate maps of such unit.