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 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(3) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988

(3)No person shall remove such seal except-
(a)under an order made by the estate officer under sub-section (2); or
(b)under an order of the appellate officer made in an appeal under this Act.