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 22(2)] [Section 22] [Entire Act] State of Jammu-Kashmir - Subsection Section 22(2)(d) in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968 (d)the principles to be followed in apportioning the cast of proceedings before the arbitrator and on appeal under this Act;