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] [Entire Act] State of Jammu-Kashmir - Section Section 48 in Jammu and Kashmir Co-operative Societies Rules, 2001 48. It shall be lawful for the sale officer to sell the whole or any part of the immovable property or the defaulter in discharge of money due.
