Section 12 in The Jammu and Kashmir Common Lands (Regulation) Act, 1956
12. Determination of vacant land for building and other purposes.
(1)The Government shall determine the extent of the vacant land as defined in clause (b) of section 11 and may grant it for building and other purposes in such manner and on such conditions as may be prescribed.(2)In the matter of such determination, the Government may consider-(a)any general scheme of rural housing or development already sanctioned by it ; and(b)the requirements of land for any public purpose.(3)[ Where any land is granted to any person for building purposes under sub-section (1) he shall hold it on lease basis for a period of ten years on payment of Rupee one per maria per annum and on the expiry of said period of ten years, all rights, title and interest in such land shall vest in such person :Provided that such person shall not transfer his lease-hold rights without previous permission of the Revenue Minister except for mortgaging his lease-hold rights with any financial institution for securing loan for building purposes.] [Sub-section (3) substituted by Act No. XXIV of 1911, Section 2.]
