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 111] [Entire Act] State of Jammu-Kashmir - Subsection Section 111(h) in Transfer of Property Act, 1977 (h)on the expiration of notice to determine the lease, or to quite, or of intention to quite, the property leased, duly given by the one party to the other.
