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 3] [Entire Act] State of Jammu-Kashmir - Section Section 2 in Jammu and Kashmir Tenancy Rules, 1970 2. Definitions -In these rules unless there is anything repugnant in the context:(a)"Act" means the Jammu and Kashmir Tenancy Act, 1980; and(b)"Section" means the section of the Act.
