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 5] [Entire Act] State of Jammu-Kashmir - Subsection Section 5(1) in The Jammu And Kashmir Alienation of Land Rules, 1970 (1)The Jammu and Kashmir Land Revenue Rules, 1969 shall, so for as it may apply to the proceedings before the Deputy Commissioner and the Revenue Officer under the Act.
