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 8(5)] [Section 8] [Entire Act] State of Jammu-Kashmir - Subsection Section 8(5)(b) in The Jammu and Kashmir Consolidation of Holdings Act, 1962 (b)hear the parties concerned and record evidence, where tendered and decide the objections, as if it were a Court of competent jurisdiction.