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 124] [Entire Act] State of Jammu-Kashmir - Subsection Section 124(v) in Jammu and Kashmir Municipal Corporation Act, 2000 (v)in the case of taxes on lands and buildings by the attachment of rent due in respect of the property ; and
