Section 3(2)(a) in The Jammu And Kashmir Alienation of Land Rules, 1970

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(2)(a) in The Jammu And Kashmir Alienation of Land Rules, 1970

(a)The object is to provide the alienee with a site for workshop of factory, for buildings for the accomodation or welfare of persons to be employed in them, for a power installation for working an industrial plant and for the offices and out-houses required for the sme, or for any other purpose essential to the conduct of an industrial enterprises or for the health of persons engaged as labourers or otherwise; or

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State of Jammu-Kashmir - Subsection

Section 3(2)(a) in The Jammu And Kashmir Alienation of Land Rules, 1970