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 3] [Entire Act] State of Jammu-Kashmir - Subsection Section 3(vii) in State Land Acquisition Act, 1990 (1934 A.D.) (vii)the provision of land for any other scheme of development sponsored by the State or Central Government or with the prior approval of the Government, by a local authority :
