Section 154(2) in Jammu and Kashmir Municipal Corporation Act, 2000
(2)Where any immovable property is transferred otherwise than by sale boy the Government to the Corporation for the public purposes, it shall be deemed to be a condition of such transfer, unless specially provided to the contrary that should the property be at any time resumed by Government the compensation payable therefor shall in no case exceed the amount, if any, paid to the Government for the transfer, together with the cost or the present value whichever shall be less, of any buildings erected, other works executed on the land by the Corporation.
