Section 9(2) in Jammu and Kashmir Land Grants Act,1960
(2)Without the prejudice to the generality of the foregoing power, such rules may provide for -(a)the conditions of a lease;(b)the authorities in which the management and administration of land shall be vested, and the powers and functions to be exercised by such authorities; and(c)forms, registers and maps to be maintained under this Act.
