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 2] [Entire Act] State of Jammu-Kashmir - Section Section 5 in Jammu and Kashmir Land Grants Act,1960 5. Dues recoverable as arrears of land revenue. - All dues payable under this Act shall be recoverable as arrears of land revenue.
