Legal Document View

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
[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(3)(d) in The Jammu and Kashmir State Town Planning Act, 1963

(d)any damage which is likely to be caused to the land acquired after the date of the publication of a notification under section 5 by or in consequence of the use to which it will be put;