Section 6(6) in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001
(6)On receipt of a report under sub-section (5), the District Collector shall cause such land to be put to auction by the Committee.] [Section 8 substituted by Act XVI of 2004. section 9.][8-A. Restriction on land use-(1) The land use in respect of agricultural land which vests in an occupant under this Act shall not be changed after such vesting without permiSSion of the Committee or such other authority as may be prescribed.
