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 40] [Entire Act] State of Jammu-Kashmir - Subsection Section 40(1) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.) (1)The Government may make rules for carrying into effect the provisions of this Act.
