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 1] [Section 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(5) in Jammu and Kashmir Agrarian Reforms Act, 1976 (5)"Evacuees' land" means land, which is evacuees' property as defined in the Jammu and Kasmir Evacuees' (Administration of Property) Act, Samvat 2006;
