Section 19 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
19. Restriction on land use by Corporation.
(1)The Corporation shall not use the land for any purpose other than the one for which it has been authorized by the Government.(2)In case of any land is used contrary to the condition of such authorization, the Corporation shall have no right of user in the said land and the land shall vest in the State free from all encumbrances.
