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 2] [Section 19] [Entire Act] State of Jammu-Kashmir - Subsection Section 19(3) in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988 (3)The shopkeepers and other lease holders, who are the tenants of the Dharmarth Trust, in the area referred to in the Act will become the tenants of the Board.
