Section 2 in Jammu and Kashmir Land Grants Act,1960
2. Application.
- This Act shall apply to the following areas, namely -(a)Jammu City and its suburbs within a radius of [Thirteen kilometer] [Substituted by Act VIII of 1973, Section 2.] from Purani Mandi;(b)Srinagar City and its suburbs within a radius of [Sixteen Kilometers] [Substituted by Act VIII of 1973, Section 2.] from Shergarhi;(c)All Town Areas and Notified Areas; and(d)Such other areas as the Government may, from time to time notify;But it shall not apply to areas in villages recorded as abadideh under the provisions of the Jammu and Kashmir Land Revenue Act,Svt.1996, other than the villages included within the limits of the Municipalities, Town Areas or Notified Areas.
