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 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(l) in The Jammu and Kashmir Development Act, 1970 (l)the expression "land" and the expression "person interested" shall have the meaning respectively assigned to them in section 3 of the land Acquisition Act, 1990.
