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 102] [Entire Act] State of Jammu-Kashmir - Subsection Section 102(a) in The Evidence Act, 1977 (1920 A.D) (a)A sues B for land of which B is in possession, and which, as A asserts, was left to Aby the will of C, B's father.
