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

State of Jammu-Kashmir - Subsection

Section 3(3)(ii) in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001

(ii)the Ladakh Autonomous Hill Development Council and the Kargil Autonomous Hill Development Council shall be the competent authority for disposal of the State lands falling within the limits of a Council and the proceeds thereof shall be utilized for development purposes by the concerned Council.]