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 53] [Entire Act] State of Jammu-Kashmir - Subsection Section 53(2) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018 (2)Subject to the provisions of this Act, the Appellate Tribunal shall have power to regulate its own procedure.
