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 2] [Section 108] [Entire Act] State of Jammu-Kashmir - Subsection Section 108(q) in Transfer of Property Act, 1977 (q)on the determination of the lease, the lessee is bound to put the lessor into possession of the property.
