Section 9 in Jammu and Kashmir Land Grants Act,1960
9. Power to make rules.
(1)The Government may, make rules for the purposes of carrying out the provisions of this Act.(2)Without the prejudice to the generality of the foregoing power, such rules may provide for -(a)the conditions of a lease;(b)the authorities in which the management and administration of land shall be vested, and the powers and functions to be exercised by such authorities; and(c)forms, registers and maps to be maintained under this Act.
