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 3] [Entire Act] State of Jammu-Kashmir - Subsection Section 3(n) in The Jammu and Kashmir Apartment Ownership Act, 1989 (n)"joint family" means a Hindu undivided family, and in the case of other persons, a group or unit, the members of which are by custom joint in possession or residence ;
