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 8(1)] [Section 8] [Entire Act] State of Jammu-Kashmir - Subsection Section 8(1)(g) in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968 (g)nothing in the Jammu and Kashmir Arbitration Act, 2002, shall apply to Arbitration under this section.