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 23 in The Jammu and Kashmir State Town Planning Act, 1963 23. Sanction of prosecution. - No prosecution for any offence punishable under this Act shall be instituted except with the previous sanction of the Government.
