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 1] [Section 19(3)] [Section 19] [Entire Act] State of Jammu-Kashmir - Subsection Section 19(3)(a) in Jammu and Kashmir Agrarian Reforms Act, 1976 (a)proceedings under section 56 of the Jammu and Kashmir Tenancy Act, Samvat 1980;