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 12] [Entire Act] State of Jammu-Kashmir - Subsection Section 12(1) in Jammu and Kashmir Land Revenue Act, 1996 (1)The Financial Commissioner may at any time call for the records of any case pending before or disposed of by any Revenue Officer under his control.
