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[Cites 0, Cited by 2] [Entire Act]

State of Jammu-Kashmir - Section

Section 31 in The Jammu and Kashmir Housing Board Act, 1976

31. Power to dispose of land.

- Subject to any rules made by the Government this Act, the Board may retain, lease, sell, exchange or otherwise dispose of any land, any building or other property vesting in it and situated in the area comprised in housing scheme permitted under this Act.