Section 2(c) in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001
(c)["available State land"] [Substituted for the words "available land" by Act No. III of 2007, section 2, w.e.f. 20.11.2006.] means any State land, which is not in possession of any person [***] [The words "or which has been encroached upon by any person" omitted ibid.];
