Section 3(1) in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968
(1)Where the Government is of the opinion that any property is needed or likely to be needed for any public purpose, being a purpose of the State, it may by an order notify that the property should be requisitioned :Provided that no property or part thereof-(a)which is bona fide used by the owner thereof as the residence of himself or his family, or(b)which is exclusively used either for religious worship by the public or as school, hospital, public library or an orphanage or for the purpose of accommodation of persons connected with the management of such place of worship or such school, hospital, library or orphanage, shall be notified to be requisitioned.
