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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(4)(c) in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001

(c)that he pays the price as is determined in the prescribed manner for such land to the Government; [x x x] [The word "and" at the end of clause (b) omitted ibid.]
(cc)[ that the land shall be used in conformity with the provisions of the Master Plan, wherever existing, and if there is no Master Plan for any area, it shall be put to prescribed land use, if any; and] [Clause (cc) inserted ibid.]