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] [Entire Act] State of Jammu-Kashmir - Section Section 29 in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.) 29. [ [Section 29 omitted by Act No. XXXV of 2011 (for earlier amendment see Act No. XV of 2008).] Omitted.]
