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 26(4)] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(4)(c) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)

(c)gives to the officer effecting the seizure and the person or persons to whom notice issued under clause (b) a hearing on date to be fixed for such purpose.