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 1] [Section 3] [Entire Act] State of Jammu-Kashmir - Subsection Section 3(o) in Jammu and Kashmir Wakafs Act, 2001 (o)"Unauthorised occupation" in relation to Wakaf property means and includes the occupation by any person of the Wakaf property-
