Section 17(2) in The Jammu and Kashmir Development Act, 1970
(2)The powers of the Authority with respect to the disposal of land under sub-section (1) shall be so exercised as to secure, so for as practicable, that persons who are living or carrying on business or other activities on the land shall, if they desire to obtain accommodation on land belonging to the Authority and are willing to comply with any requirements of the Authority as to its development and use, have an opportunity to obtain thereon accommodation suitable to their reasonable requirements on terms and settled with due regard to the price at which any land has been acquired from them :Provided that where the Authority proposes to dispose of by sale and land without any development having been undertaken or carried out thereon, it shall offer the land in the first instance, to the persons from whom it was acquired, if they desire to purchase it subject to such requirements as to its development and use as the Authority may think fit to impose.
