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 39] [Entire Act] State of Jammu-Kashmir - Subsection Section 39(2) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018 (2)Any arrear of betterment charge shall bear interest at the prescribed rate and shall be recoverable as an arrear of land revenue.
