Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(c) in Jammu and Kashmir Agrarian Reforms Rules, 1977

(c)"respondent" means a prospective owner, and in case of a tenancy (khata) held jointly by more than one prospective owner, all such prospective owners jointly from whom land is sought to be resumed;