Section 20 in The Jammu and Kashmir Housing Board Act, 1976
20. Vesting of lands etc. in the Board.
(1)Whenever any land or part thereof vested in any Municipality or Development Authority is included in any housing scheme sanctioned under this Act and is required for the purposes of carry ing out such housing schemes in accordance with the programme, the Board shall give notice accordingly to the Municipality or the Development Authority as the case may be.(2)Where the Municipality or the Development Authority concurs, such land or part thereof shall vest in the Board.(3)Where the Municipality or the Development Authority concerned, refuses to give any such land for the purposes of sub-section (1), the matter may be referred to the Government by the Board and the Government may after giving hearing to both the parties issue any direction in the matter which shall be binding on both the parties.
