Section 2(g) in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001
(g)[ "prescribed" means prescribed by rules made under this Act;] [The existing clauses (d) and (e) renumbered as clauses (g) and (h) respectively by Act No. XVI of 2004 w.e.f. 21-05-2004, section 2.]
