Section 32 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998
32. Scheme for professional allotment of land for certain purposes.
- The Government and local authorities shall by notification frame schemes in favour of persons with disabilities, for the preferential allotment of land at concessional rates for:(a)houses;(b)setting-up of business;(c)setting-up of special recreation centres;(d)establishment of special schools;(e)establishment of research centres; and(f)establishment of factories by disabled persons:Provided such persons are otherwise eligible or fulfil the qualifications and conditions prescribed for the purpose.
