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 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(2) in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968

(2)Upon such notification the provision of the Act shall apply in the same manner as they apply in respect of the property requisitioned for the purpose of the State.