Legal Document View

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
[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(1)(b) in The Constitution of Jammu and Kashmir

(b)having lawfully acquired immovable property in the State, he has been ordinarily resident in the State for not less than ten years prior to that date.