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 40] [Entire Act] State of Jammu-Kashmir - Subsection Section 40(3) in Jammu and Kashmir Agrarian Reforms Act, 1976 (3)Any rule made under this Act may provide that contravention thereof shall be punished by a Revenue Officer with fine, which may extend to five thousand rupees.
