Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(i) in The Jammu and Kashmir Bhudan Yagna Act, 1960

(i)"revenue officer" means such revenue officer appointed under the Jammu and Kashmir Land Revenue Act, Svt. 1996 as the Government may,' by notification appoint to discharge the functions of a revenue officer under this Act.