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 52] [Entire Act] State of Jammu-Kashmir - Subsection Section 52(2) in Jammu and Kashmir Wakafs Act, 2001 (2)While making an order under sub-section (1), the Chairman, Tehsil Committee may direct that the damages shall be payable with the simple interest at rate not exceeding 12 per cent per annum.
