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 9(8)] [Section 9] [Entire Act] State of Jammu-Kashmir - Subsection Section 9(8)(ii) in Jammu and Kashmir Agrarian Reforms Act, 1976 (ii)where there is no agreement between the prospective owner and the ex-owner, chakla rates;