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 130] [Entire Act] State of Jammu-Kashmir - Subsection Section 130(2) in Jammu and Kashmir Municipal Corporation Act, 2000 (2)The burden of providing the facts entitling any person to claim relief under section 126, or section 127 or section 128, shall be upon him.
