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 3] [Entire Act] State of Jammu-Kashmir - Subsection Section 3(vii) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976 (vii)the words and expression used in this Act but not defined have the meaning assigned to them in the Jammu and Kashmir Transfer of Property Act, Svt 1977.
