Section 6(5) in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001
(5)Any occupant who fails to deposit, the price of, land.under sub-section (3) shall be evicted from such land by the Assistant Commissioner (Revenue/Nazool) within two months from the date the period for its payment expires and report to the District Collector forthwith.
