Section 6(4) in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001
(4)[ The Committee shall pass appropriate orders for disposal of such land within two months from the date of receipt of application under sub-section (3) and also determine the price [***] [Sub-section (4) of section 6 substituted ibid.], to be deposited by the applicant for vesting of such State land]:[Provided that the Government may grant such rewards and incentives, and in such manner, as may be prescribed to the officers/officials showing excellent performance in administering the scheme under this Act.] [Proviso to sub-section (4) inserted ibid.][7. Appeal-Any person aggrieved of an order passed by the [Committee] [Section 7 substituted ibid, section 8.] relating to the price for vesting of free hold rights in favour of an occupant may file an appeal before the [Government] [The words "Committee" and "Government" substituted for "Administrative Department of the Government" and "Chief Minister" respectively by Act III of 2007, section 6, w.e.f. 20-11-2006.] who shall, as far as practicable, decide the same within 30 days of its filing. The decision of the [Government] [The words "Committee" and "Government" substituted for "Administrative Department of the Government" and "Chief Minister" respectively by Act III of 2007, section 6, w.e.f. 20-11-2006.] shall be final and binding.][8. Vesting of rights-(1) Notwithstanding anything contained in any law for the time being in force but subject to the provisions of this Act, all rights, title and interest in any State land shall vest in the occupant or head of the family in case of two or more occupants belong to a family subject to the following conditions, namely:(a)that he is a permanent resident of the State;(b)[ that he has applied or applies in the prescribed manner for transfer of vesting of such land within such period as the Government may, from time to time, specify;](c)that he pays the price as is determined in the prescribed manner for such land to the Government; [x x x] [The word "and" at the end of clause (b) omitted ibid.](cc)[ that the land shall be used in conformity with the provisions of the Master Plan, wherever existing, and if there is no Master Plan for any area, it shall be put to prescribed land use, if any; and] [Clause (cc) inserted ibid.](d)that, the land is not required for any public purpose.
