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(1)] [Section 16] [Entire Act] State of Jammu-Kashmir - Subsection Section 16(1)(iv) in The Jammu and Kashmir Municipal Ombudsman Act, 2010 (iv)order the recovery of loss from the accused failing which, direct the recovery of such loss as arrears of land revenue ; and