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 17] [Entire Act] State of Jammu-Kashmir - Subsection Section 17(3) in The Jammu and Kashmir State Town Planning Act, 1963 (3)When the assessment proposed by the Government is accepted by the person concerned within the period specified in sub-section (2), such assessment shall be final.
