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 12] [Entire Act] State of Jammu-Kashmir - Subsection Section 12(2) in The Jammu and Kashmir Development Act, 1970 (2)The Government may make any modifications to the master plan or the zonal plan whether such modifications or of the nature specified in sub-section (1) or otherwise.
