Section 143 in Jammu and Kashmir Co-Operative Societies Act, 1989
143. Non-applicability of Land Acquisition Act to Lands of Housing Societies.
- Notwithstanding anything contained in Jammu and Kashmir Land Acquisition Act, Samvat 1990 or any other law for the time being in force no land of Housing Societies purchased or acquired for housing purposes shall be liable for acquisitions for any other housing agency or authority or local body for the same purpose.
