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] [Entire Act] State of Jammu-Kashmir - Section Section 30 in Jammu and Kashmir Land Revenue Act, 1996 30. Power to refer to Arbitration. - The law as to arbitration as contained in Schedule II of the Civil Procedure Code, shall apply to arbitrations in matters arising under this Act.
