Section 26 in The Jammu and Kashmir State Town Planning Act, 1963
26. Modification of Land Acquisition Act.
- Immovable property required for the purposes of a town-planning scheme shall be deemed to be land needed for a public purpose within the meaning of the State Land Acquisition Act, Svt. 1990, and may be acquired -(a)under the said Act, or(b)under the said Act as modified in the manner hereinafter provided in this Chapter.
