Section 12(3) in The Jammu and Kashmir Common Lands (Regulation) Act, 1956
(3)[ Where any land is granted to any person for building purposes under sub-section (1) he shall hold it on lease basis for a period of ten years on payment of Rupee one per maria per annum and on the expiry of said period of ten years, all rights, title and interest in such land shall vest in such person :Provided that such person shall not transfer his lease-hold rights without previous permission of the Revenue Minister except for mortgaging his lease-hold rights with any financial institution for securing loan for building purposes.] [Sub-section (3) substituted by Act No. XXIV of 1911, Section 2.]
