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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(2)(i) in Jammu and Kashmir Land Grants Act,1960

(i)the lease granted under sub-section (1) shall, ipso facto, get terminated and the land including all the apartments shall escheat to the state without any compensation, if any person who is not a permanent resident of the state is introduced as a promoter or a member of such society.