Section 1 in The Jammu and Kashmir Common Lands (Regulation) Act, 1956
1. Short title, commencement, extent and application.
(1)This Act may be called the Jammu and Kashmir Common Lands (Regulation) Act, 1956.(2)It shall come into force at once.(3)It shall extend to the whole of the State of Jammu and Kashmir.(4)Save as elsewhere expressly provided in this Act, nothing contained herein shall apply to land situated in an area declared as Municipality under the provisions of the Jammu and Kashmir Municipal Act, 2008, or a Cantonment under the Provision of Central Cantonment Act, 1924 for the time being in force.
