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 2] [Section 13] [Entire Act] State of Jammu-Kashmir - Subsection Section 13(2) in Jammu and Kashmir Agrarian Reforms Act, 1976 (2)Except as otherwise provided in this Act, no tenancy created or continued after the first day of May, 1973 in respect of any land shall be valid.
