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 441A] [Entire Act] State of Jammu-Kashmir - Subsection Section 441A(4) in The Jammu and Kashmir State Ranbir Penal Code, 1989 (4)belonging to Development authority constituted under the Jammu and Kashmir Development Act whether such premises are in possession of, or leased out by the said authority.]
