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 10] [Entire Act] State of Jammu-Kashmir - Subsection Section 10(6) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014 (6)The decision of the Court under sub-section (2) or sub-section (5) shall be final.
