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 90] [Entire Act] State of Jammu-Kashmir - Subsection Section 90(a) in The Evidence Act, 1977 (1920 A.D) (a)A has been in possession of landed property for a long time. The produces from his custody deeds relating to the land, showing his titles to it. The custody is proper.
