Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 260(1)] [Section 260] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 260(1)(c) in Jammu and Kashmir Municipal Corporation Act, 2000

(c)the area of land in such unbuilt area which shall be transferred to the Corporation for public purposes including use a public streets by owner of land either on payment to compensation or otherwise ; provided that the total area so transferred shall not exceed thirty five per cent and the area transferred without payment shall not exceed twenty five percent of any one owner`s land within such unbuilt area;