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 19] [Entire Act] State of Jammu-Kashmir - Subsection Section 19(b) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988 (b)the removal of any building, structure or fixture or goods, cattle or other animal from any public premises under section 6, or
