Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 33(4) in The Jammu and Kashmir Development Act, 1970

(4)If the person concerned dissents the assessment of fails to give the authority the information required by sub-section (2) within the period specified therein the matter shall be determined by an arbitrator in the manner provided in section 34.