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 16] [Entire Act] State of Jammu-Kashmir - Subsection Section 16(b) in Jammu and Kashmir Agrarian Reforms Act, 1976 (b)in personal cultivation as owner or as tenant or allottee directly under the State whose rights, title and interest therein have been extinguished by section 5;
