Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(2) in Jammu and Kashmir Kahcharai Act, 1994

(2)Until fresh enumeration of livestock is made as provided in sub-section (1) the enumeration according to which fixed Kahcharai was being assessed immediately before the commencement of this Act shall be taken to be the basis of assessment of village Kahcharai under this Act.