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 26] [Entire Act] State of Jammu-Kashmir - Subsection Section 26(2) in Jammu and Kashmir Agrarian Reforms Act, 1976 (2)The cost of attachment and auction under clause (b) of sub-section (1) shall be recovered from the person so raising the orchard or plantation or the person claiming through him.
