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 18] [Entire Act] State of Jammu-Kashmir - Subsection Section 18(6) in Jammu and Kashmir Agrarian Reforms Act, 1976 (6)Subject as aforesaid and to the control of the Assistant Commissioner, the shall be subordinate to and under the control of the Tehsildar.
