Section 13 in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001
13. Disposal of land
-Any occupant who fails to apply for vesting of any land in his favour or does not deposit the cost of such land [as determined under the Act and the rules made thereunder] [Substituted "for at its market value under this Act", ibid, section 12.] shall be dispossessed of such land by the Tehsildar having jurisdiction in the area and the provisions of section 9 shall apply for such dispossession, mutatis mutandis.[13A. Transitory provisions-The pending cases, if any, on the commencement of the Jammu and Kashmir State Lands (Vesting of ownership to the occupants) (Amendment) Act, 2007 shall be decided in accordance with the provisions of this Act.] [Section 13-A inserted ibid, section 13.]
