Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Jammu-Kashmir - Subsection Section 3(18) in Jammu and Kashmir Land Revenue Act, 1996 (18)"date of a Regular Settlement" means as regard any state, the date on which the records of the right of the estate, prepared at such settlement was finally attested.
