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 522] [Entire Act] State of Jammu-Kashmir - Subsection Section 522(2) in The Code of Criminal Procedure, 1989 (1933 A. D.) (2)No such order shall prejudice any right or interest to or in such immovable property which any person may be able to establish in a civil suit.
