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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(2) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(2)The Board or the Market Committee shall not, without the previous sanction of the Government transfer any land which has been acquired for and vests in Board or the Market Committee under subsection (i) or divert such land to a purpose other than the purpose for which it has been acquired.