Section 5(1) in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001
(1)Any occupant of the State land may within the period specified in [clause (b) of sub-section (1) of section 8] [Substituted for "clause (ii) of sub-section (1) of section 4" by Act III of 2007, section 5, w.e.f. 20-11-2006.] apply in the prescribed form to the territorial Tehsildar for having such land vested in or transferred to him under the provisions of this Act.
