Section 18(1) in The Jammu and Kashmir Development Act, 1970
(1)The Government may, by notification in the Government Gazette and upon such terms and conditions as may be agreed upon between the Government and the Authority, place at the disposal of the Authority all or any developed and undeveloped lands in the zone or the local area vested in the Government (known and hereinafter referred to as "Nazul land") for the purpose of development in accordance with the provisions of this Act.
