Legal Document View

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
[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(1)(e) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

(e)has so abused his position as to render his continuance in office prejudicial to the public interest like resorting to encroachments by himself or through member(s) of his family.