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 40(2)] [Section 40] [Entire Act] State of Jammu-Kashmir - Subsection Section 40(2)(g) in Jammu and Kashmir Agrarian Reforms Act, 1976 (g)the manner in which extinguishment and acquisition of rights in land by or under this Act are to be affected;