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 2] [Section 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(4) in Jammu and Kashmir Agrarian Reforms Act, 1976 (4)"Demarcated forest" means a demarcated forest defined in the Jammu and Kashmir Forest Act, Samvat 1987;
