Section 3(3) in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001
(3)Notwithstanding anything to the contrary contained in any other provision of the Act,-(i)the vacant State land falling within the territorial limits of Srinagar Development Authority and Jammu Development Authority shall stand transferred to the respective authority; and(ii)the Ladakh Autonomous Hill Development Council and the Kargil Autonomous Hill Development Council shall be the competent authority for disposal of the State lands falling within the limits of a Council and the proceeds thereof shall be utilized for development purposes by the concerned Council.]
