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] [Entire Act] State of Jammu-Kashmir - Section Section 21 in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005 21. Decision enforceable as decree of civil court. - The decision under section 20 shall be enforceable as a decree of a civil court.
