Section 214(c) in Jammu and Kashmir Municipal Corporation Act, 2000
(c)when any land, whether within or outside the limits of the municipal area is required for the purposes of this Act the Government may, at the request of the Corporation proceed to acquire it under the provisions of the Land Acquisition Act, and on payment by the Corporation of the compensation awarded under that Act, and of any other charges incurred in acquiring the land, the land shall vest in the Corporation.
