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 101] [Entire Act] State of Jammu-Kashmir - Subsection Section 101(b) in The Evidence Act, 1977 (1920 A.D) (b)A desires a Court to give judgment that he is entitled to contain land in the possession of B by reason off acts which he asserts, and which B. denies to be true.
