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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 Common Lands (Regulation) Act, 1956

(2)In the matter of such determination, the Government may consider-
(a)any general scheme of rural housing or development already sanctioned by it ; and
(b)the requirements of land for any public purpose.