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 33] [Entire Act] State of Jammu-Kashmir - Subsection Section 33(3) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015 (3)The relevant provisions of the Act shall apply, so far as may be, to the determination of compensation payable under this rule.
