Section 6(3) in The Jammu and Kashmir Common Lands (Regulation) Act, 1956
(3)Where the land is assigned out of the land owned by the State, the inhabitants of the village in whose favour it is apportioned shall, subject to the payment of a premium equal to ten times the letting value of such land, be granted the right of ownership in such land :[Provided that no premium shall be charged from a person belonging to a weaker section of the society who is not in a position to pay it :] [Proviso inserted by Act XIV of 1981, Section 2.]
