Section 31 in Jammu and Kashmir Land Revenue Act, 1996
31. Power to make Rules.
- The Government may make rule-(a)for determining the Costs of partitions under this chapter and the mode in which such costs to be apportioned;(b)prescribing forms for use in proceedings under this Chapter;(c)prescribing fees and stamp duties; and(d)generally for carrying out the purpose of this chapter.
