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 23(2)] [Section 23] [Entire Act] State of Jammu-Kashmir - Subsection Section 23(2)(i) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988 (i)any other matter which has to be or may be prescribed.