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 18] [Entire Act] State of Jammu-Kashmir - Subsection Section 18(3) in Jammu and Kashmir Agrarian Reforms Act, 1976 (3)Subject to the control of the Government, the Collectors, Assistant Commissioners, Tehsildars and Naib-Tehsildars shall be subordinate to and under the control of the Commissioner.
