Section 3(2) in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001
(2)The price at which the freehold rights shall be granted under sub-clause (vi) of clause (a) and sub-clauses (i) and (ii) of clause (b) shall be 7 determined by the Committee in the manner prescribed under section 12 [***] [The words "which shall be subject to the approval of the Government" omitted by act III of 2007, section 4, w.e.f. 20-11-2006.].
