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 28] [Entire Act] State of Jammu-Kashmir - Subsection Section 28(1) in The Jammu and Kashmir State Town Planning Act, 1963 (1)The provisions of sections 15, 23 and 24 of the State Land Acquisition Act, Svt. 1990 shall have no application in cases falling under clause (b) of section 26.
