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State of Jammu-Kashmir - Section

Section 36 in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

36. Transfer of land in the interest of development or otherwise.

- The Government may authorise the revenue Minister to permit transfer of land in areas which are being or are likely to be developed as health resorts or trade or commercial centres in accordance with rules that shall be made in this behalf.