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 11] [Entire Act] State of Jammu-Kashmir - Subsection Section 11(ii) in Jammu and Kashmir Agrarian Reforms Rules, 1977 (ii)X, a displaced person, was allotted evacuees' land in different villages as per details given below, namely :-
