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 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(f) in The Jammu and Kashmir Bhudan Yagna Act, 1960

(f)"land" means land which is occupied or has been let for agricultural purposes or for purposes subservient to agriculture or for pasture and includes areas covered by or fields floating over water ;