Section 156 in Jammu and Kashmir Municipal Corporation Act, 2000
156. Procedure when immoveable property cannot be acquired by agreement.
- Whenever the Commissioner is unable to acquire any immovable property, under section 155 by agreement, Government may at the request of the Commissioner acquire the same under the provisions of the State Land Acquisition Act, Samvat 1990, and on payment by the Corporation of the compensation awarded under that Act and of the charges incurred by the Government in connection with the proceedings, whereafter the land shall vest in the Corporation.
