Section 10A(3) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(3)Where a vacant evacuee land is allotted to a person, ground rent shall be payable annually for such land at such rates as may be prescribed :Provided that where structure has been raised on or after 1st day of January, 1948, or is raised in future on such land a premium shall also be payable at such rate as may be prescribed.Explanation. - Different rates of ground rent and of premium may be prescribed for the propose for different use of land e.g. residential, commercial or industrial.
