Section 7 in Jammu and Kashmir Land Grants Act,1960
7. Power to enhance ground rent.
- Notwithstanding anything contained in the Rules for the allotment of Building Sites in Srinagar and Gulmarg, Svt.1962, the rules for Grant of Lands in Jammu and Kashmir for building purposes and the rules for the grant of Land in Kashmir, Gulmarg and Pahalgam for building purposes, or in any instrument executed there under or in any other law, for the time being in force , enhance the ground rent in respect of a lease subsisting on the date of commencement of this Act at the time of its renewal by an amount not exceeding one hundred and fifty percent of the rent fixed for the term of the lease immediately preceding its renewal.
