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 7] [Entire Act] State of Jammu-Kashmir - Subsection Section 7(viii) in The Court-Fees Act, 1977 (1920 A.D.) (viii)to set aside an attachment. - In suits to set aside an attachment of land or of an interest in land or revenue-according to the amount for which the land or interest was attached :
