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 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(1) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988 (1)any premises belonging to, or taken on lease or requisitioned by, or on behalf of, the Government;
