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 33] [Entire Act] State of Jammu-Kashmir - Subsection Section 33(d) in The Jammu and Kashmir Aerial Ropeways Act, 2002 (d)fails to pay within a reasonable time any compensation awarded by the Collector or by the Government under sections 14, 15, 16 or 17 ; or
