Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(4) in The Jammu and Kashmir State Town Planning Act, 1963

(4)If the person concerned dissents from the assessment or fails to give the Government the information required by sub-section (2) within the period specified therein, the matter shall be determined by the arbitrator in the manner provided in section 18.