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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(2) in The Jammu and Kashmir Development Act, 1970

(2)Where any land has been acquired by the Government, the Government may, after it has taken possession of the land, transfer the land to the Authority for the purpose for which the land has been acquired on payment by the Authority of the compensation awarded under that Act and the charges incurred by the Government in connection with the acquisition.