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 48] [Entire Act] State of Jammu-Kashmir - Subsection Section 48(1) in The Stamp Act, 1977 (1920 A. D.) (1)All duties, penalties, and other sums' required to be paid under this chapter shall be recoverable as an arrear of land revenue from the property of the person from whom the same are due.
