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 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(2) in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001

(2)[ Notwithstanding anything contained in sub-section (1) the concerned Assistant Commissioner (Revenue/Nazool) shall give only five days notice,for eviction to the occupant and shall complete eviction proceedings under this Act within fifteen days.