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 3] [Entire Act] State of Jammu-Kashmir - Subsection Section 3(13) in Jammu and Kashmir Land Revenue Act, 1996 (13)"Muafidar" includes any person, other than a village servant, to whom the land revenue of any land has been assigned in whole or in part by the Government;
