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 51(2)] [Section 51] [Entire Act] State of Jammu-Kashmir - Subsection Section 51(2)(i) in The Jammu and Kashmir Development Act, 1970 (i)the factors to be taken into consideration in determining the rate of betterment charge in respect of property situate in any local sarea;