Section 6 in Jammu and Kashmir Land Grants Act,1960
6. Government to have a right of re-entry on expiry of Lease.
- On the expiry of the period of lease granted under this Act or under the rules for Allotment of building sites in Srinagar and Gulmarg Svt.1962, or under the rules for Grant of land in Jammu and Kashmir for Building purposes or under the rule for Grant of Land at Gulmarg or Pahalgam in Kashmir for building purposes or under any instrument executed there under.
