Section 50(1) in The Jammu and Kashmir Development Act, 1970
(1)Where any land situated in any area is required by the master plan or zonal plan to be kept as an open space or un-built upon or is designated in any such plan as subject to compulsory acquisition, then if at the expiration of five years from the date of poperation of the plan under section 11 or where such land has been so required or designated by any amendment of such plan, from the date of operation of such amendment, the land is not compulsorily acquired, the owner of the land may serve on the Government a notice requiring his interest in the land to be so acquired.
