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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(1) in The Jammu and Kashmir Common Lands (Regulation) Act, 1956

(1)The Government shall determine the extent of the vacant land as defined in clause (b) of section 11 and may grant it for building and other purposes in such manner and on such conditions as may be prescribed.