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 15] [Entire Act] State of Jammu-Kashmir - Subsection Section 15(d) in Jammu and Kashmir Agrarian Reforms Rules, 1977 (d)"resumable land" means the extent of land resumable under clause (f) of sub-section (2) of section 7.
