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 1] [Entire Act] State of Jammu-Kashmir - Section Section 27 in Jammu and Kashmir Land Revenue Act, 1996 27. Writ of Demand. - A writ of demand may be issued by a Revenue Officer on or after the day following that on which an arrear of land revenue accurse.
