Section 9(3) in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001
(3)On the eviction of such an occupant from the land in question, the District Collector shall cause such land to be put to auction.] [Sub-sections (2) and (3) inserted by Act No. XVI of 2004, section 10.][10. Creation of Fund-Finance Department shall create a separate Fund under a proper account number in the Jammu and Kashmir Bank in each District or allot an account head in which cost of the land realized under this Act shall be deposited.] [Section 10 substituted by Act III of 2007, section 10, w.e.f. 20-11-2006.][11.-Omitted] [Section 11 omitted by Act XVI of 2004, section 11.].[12. Determination of price-[(1) The application for vesting of freehold rights on the State land shall be determined by such Committee as may be prescribed:Provided that different Committees may be prescribed for different areas.] [Section 12 substituted ibid, section 12.]
