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 38] [Entire Act] State of Jammu-Kashmir - Subsection Section 38(2) in Jammu and Kashmir Wakafs Act, 2001 (2)The decision of Tehsil Committee on any question under subsection (1) shall, unless revoke or modified by the Government in appeal within sixty days of the date of decision, be final.
