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 30] [Entire Act] State of Jammu-Kashmir - Subsection Section 30(3) in The Jammu and Kashmir State Town Planning Act, 1963 (3)All suits, prosecutions and other proceedings instituted under the Jammu and Kashmir Town Planning Act, Svt. 1997 shall be continued as if instituted under this Act.
