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 11] [Entire Act] State of Jammu-Kashmir - Subsection Section 11(3) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.) (3)Compensation under sub-section (2) shall be payable by the tillers to whom land is transferred in ownership right in such manner as may be prescribed.
