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 36] [Entire Act] State of Jammu-Kashmir - Subsection Section 36(ii) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018 (ii)exchange of immovable property-the value of the property or the greater value as set forth in the instrument ;
