Legal Document View

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
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(k) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(k)'Director of Consolidation' means the person appointed as such by the Government to exercise the powers and perform the duties of the Director of Consolidation under this Act or the rules made thereunder ;