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] [Entire Act] State of Jammu-Kashmir - Section Section 27 in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005 27. Recovery of fine. - The fine imposed under the Act shall be recovered in the manner provided in Chapter XXXVIII of the Code of Criminal Procedure, Samvat 1989.
