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 89(2)] [Section 89] [Entire Act] State of Jammu-Kashmir - Subsection Section 89(2)(xi) in Jammu and Kashmir Wakafs Act, 2001 (xi)the procedure to be followed in the recovery of any sum due under the Act as an arrear of land revenue ;