Section 3 in Jammu and Kashmir Land Grants Act,1960
3. Definitions.
- In this Act, unless the context otherwise requires : -(a)"building purposes" means construction of a building or buildings for residential, commercial or industrial purposes and includes addition to or alterations and improvement of existing buildings, courtyards and compounds;(b)"Land" means land which belongs to Government and includes buildings standing on such land;(c)"Prescribed" means prescribed by rules made under this Act;(d)"Single Family" includes a person or wife or her husband and children living with and dependent upon the parent, but does not include sons living separately with wives and children.
