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 26] [Entire Act] State of Jammu-Kashmir - Subsection Section 26(a) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.) (a)for Kharif, 2007 - Rabi, 2008, an amount of ¾th of the land revenue per annum on the land from which expropriation has taken place ; and
