Section 17(1) in The Jammu and Kashmir Development Act, 1970
(1)Subject to any direction given by the Government under this Act, the Authority may dispose of-(a)any land acquired by the Government and transferred to it without undertaking or carrying out any development thereon ; or(b)any such land after undertaking or carrying out such development as it thinks fit;to permanent residents of the State in such manner and subject to such terms and conditions as it considers expedient for securing the development of the area according to plan.
