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 53] [Entire Act] State of Jammu-Kashmir - Subsection Section 53(2) in State Land Acquisition Act, 1990 (1934 A.D.) (2)The power to make, alter and add to rules under sub section (1) shall be subject to the condition of the rules being made, altered or added to after previous publication.
