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 4] [Entire Act] State of Jammu-Kashmir - Subsection Section 4(1) in The Jammu And Kashmir Alienation of Land Rules, 1970 (1)Applications under section 8(1) (b), 9(3), 11(1), 15, 16, and 19 shall be made in Form 2, 3-a, and 3-b, 4, 5, 6, and 7 respectively.
