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 0] [Section 8(7)] [Section 8] [Entire Act] State of Jammu-Kashmir - Subsection Section 8(7)(a) in The Jammu and Kashmir Apartment Ownership Act, 1989 (a)where no appeal has been preferred under sub-section (4) within sixty days from the date of service of the notice under section (3), or