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 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(a) in The Jammu and Kashmir Bhudan Yagna Act, 1960 (a)"Bhudan holder" means a person recorded in village papers or record-of-rights as a Bhudan holder under section 25 ;
