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 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(f) in Jammu and Kashmir Code of Civil Procedure Act, 1977

(f)For the recovery of movable property actually under distrait or attachment, Shall be instituted in the Court within the local limits of whose jurisdiction the property is situate.