Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(3) in The Jammu And Kashmir Alienation of Land Rules, 1970

(3)No entry shall be made in the revenue records unless the person making a report with respect to the acquisition of any right arising out of a transaction, which under the Act requires the sanction of the Deputy Commissioner, produces a copy of the order containing such sanction.