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 32] [Entire Act] State of Jammu-Kashmir - Subsection Section 32(2) in The Jammu and Kashmir Housing Board Act, 1976 (2)The Tribunal shall then after making an inquiry determine the amount of compensation and direct the Board to pay the same to the person entitled.
