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 5] [Entire Act] State of Jammu-Kashmir - Subsection Section 5(7) in Jammu and Kashmir Agrarian Reforms Rules, 1977 (7)No return shall be necessary from-(a)gumpas of Ladakh District; and(b)the persons who held, on the first day of September, 1971, and thereafter, land not exceeding the ceiling area.
