Section 4(1) in Jammu and Kashmir Land Grants Act,1960
(1)The Government shall determine the extent of land available for building purposes and may grant land on lease for such purposes on such conditions including those relating to premium and ground rent as may be prescribed :Provided that no such land shall be granted on lease to the person, who is not a permanent residence of the state; except where the Government for the reasons to be recorded relax this restriction in the interest of industrial or commercial development or in the favour of a registered charitable society established for non-political ,non-profitable purpose or such registered institute of higher education.Provided further that not more than one plot of land shall be granted on a lease to a single family for residential purposes :Provided also that no plot of land granted on lease for residential purposes shall exceed Two Kanals in areas:Provided however that no deed transferring the rights of such a lessee to any one else shall be admitted to registration, unless a certified copy of the Government Order sanctioning such a transfer of the lease is provided before the Registering Authority.
