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 53] [Entire Act] State of Jammu-Kashmir - Subsection Section 53(3) in State Land Acquisition Act, 1990 (1934 A.D.) (3)All such rules, alterations and additions shall be published in the Government Gazette and shall thereupon have the force of law.
