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] [Entire Act] State of Jammu-Kashmir - Subsection Section 23(2) in The Jammu and Kashmir Consolidation of Holdings Act, 1962 (2)Any person likely to be affected by the scheme may, within twenty one days of such publication, make an objection in the manner prescribed.
