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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5A(3) in State Land Acquisition Act, 1990 (1934 A.D.)

(3)For the purpose of this section, a person shall be deemed to be interested in land who would be entitled to claim an interest in compensation if the land were acquired under this Act.Declaration of intended acquisition