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 20(2)] [Section 20] [Entire Act] State of Jammu-Kashmir - Subsection Section 20(2)(a) in The Jammu and Kashmir Heritage Conservation and Preservation Act, 2010 (a)gradation of heritage both tangible and intangible declared as such for protection and preservation under the Act;