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(8) in Jammu and Kashmir Land Revenue Act, 1996 (8)"defaulter" means a person liable for an arrear of land revenue, and includes a person who is responsible as surety for the payment of the arrear;
