ALIENATION OF LAND
(VALIDATION) ACT, 1962.
(Act XIII of 1962)
1
(VALIDATION) Act, 1962 Act No. XIII of 1962
CONTENTS
--------
Section
1. Short title. Section
2. Power of Revenue Minister to validate certain alienations.
2
(VALIDATION) ACT, 1962
Act No. XIII of 1962
[Received the assent of the Sadar-i-Riyasat on 16th July, 1962 and published in Government Gazette dated 8th July, 1962.] An Act to provide for the validation of certain alienations of land. Be it enacted by the Jammu and Kashmir State Legislature in the Thirteenth Year of the Republic of India as follows :-
1. Short title.--This Act may be called the Jammu and Kashmir Alienation of Land (Validation) Act, 1962.
2. Power of the Revenue Minister to validate certain alienations.— Notwithstanding the repeal of the Jammu and Kashmir Alienation of Land (Temporary Restrictions) Act, 1959 (XXI of 1959), the Revenue Minister may, in respect of an alienation or a class of alienations made between the 10th day of July, 1959 and 23rd day of July, .1959, validate such an alienation if he is satisfied, or reasons to be recorded in writing, that the need for such an alienation was genuine and in case of a sale, mortgage, exchange or lease exceeding one year, the consideration was fair and the refusal to validate such an alienation was likely to result in undue hardship. --------
3