Section 4(2) in Jammu and Kashmir Land Grants Act,1960
(2)Notwithstanding anything to the contrary contained in the law for the time being in force(i)the lease granted under sub-section (1) shall, ipso facto, get terminated and the land including all the apartments shall escheat to the state without any compensation, if any person who is not a permanent resident of the state is introduced as a promoter or a member of such society.(ii)No person shall transfer the lease hold rights granted under sub-section(1), in any manner whatsoever expecting in favour of a natural inheritor and any transfer made in the contravention of the said restriction shall, ipso facto, terminate the lease and the land shall escheat to the state.
