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 46] [Entire Act] State of Jammu-Kashmir - Subsection Section 46(3) in State Land Acquisition Act, 1990 (1934 A.D.) (3)The provisions of Part III of this Act shall apply, so far as may be, to the determination of the compensation payable under this section.
