Section 9(8)(iii) in Jammu and Kashmir Agrarian Reforms Act, 1976

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State of Jammu-Kashmir - Subsection

Section 9(8)(iii) in Jammu and Kashmir Agrarian Reforms Act, 1976

(iii)where complaint is made to a Revenue Officer that chakla rates are higher than actual rates of produce, the rates of produce that shall be determined by the Collector after summary enquiry; and

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State of Jammu-Kashmir - Subsection

Section 9(8)(iii) in Jammu and Kashmir Agrarian Reforms Act, 1976