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J&K & Ladakh HC: Mutation Attested in Violation of Agrarian Reforms Act Can be Reviewed in Revision - (13 Mar 2026)

CIVIL

Jammu & Kashmir and Ladakh High Court held that if mutation proceedings under the Agrarian Reforms Act violate the prescribed attestation procedure, the revisional authority can examine their legality, as such violations raise a legal question warranting revisional scrutiny.

Tags : MUTATION   AGRARIAN REFORMS ACT   REVISION  

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