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 18] [Entire Act] State of Jammu-Kashmir - Subsection Section 18(5) in The Jammu and Kashmir State Town Planning Act, 1963 (5)An award which has not been set aside by the Government under clause (b) of sub-section (4) shall be final and shall not be questioned in any Court.
