Section 11 in Jammu and Kashmir Land Grants Act,1960
11. Repeal and Savings.
- The Rules for the allotment of Building Sites in Srinagar and Gulmarg Svt. 1962, the Rules for the grants of lands in Jammu and Kashmir for building purposes and the rules for the Grant of Land at Gulmarg and Pahalgam in Kashmir for building purposes are hereby repealed. But, nothing herein shall except as otherwise provided in this Act, affect any terms or incident of any lease granted under any of the aforesaid Rules.
