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 77] [Entire Act] State of Jammu-Kashmir - Subsection Section 77(2) in Jammu and Kashmir Wakafs Act, 2001 (2)On receipt of an order under sub-section (1), such tenants shall forthwith vacate such land or building, as the case may be and handover possession thereof to such Chairman.
