Section 30 in Jammu and Kashmir Alienation of Land Act, SVT. 1995 (1938 A.D)
30. Power of Government to make rules.
(1)The Government may make rules for carrying into effect the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, the Council may make rules prescribing the Revenue officers to whom application may be made and the manner and form in which such application shall be made and disposed of.
