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 32 in The Jammu and Kashmir Bhudan Yagna Act, 1960 32. Board's power to act as a Tehsil Committee. - If no Tehsil Committee has been formed for any tehsil the functions of a Tehsil Committee under this Act shall be performed by the Board.
