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 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(2) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(2)[ All entries in the record of rights and in the maps prepared in accordance with the provisions of sub-section (1), shall be presumed to be true unless otherwise proved.] [Substituted by Act VI of 1973, Section 4.]