Section 20A(1) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(1)Transfer of land in favour of any person who is not State Subject as defined in the Judicial Department Notification No. l-L/84, dated the 20th April, 1927, is prohibited except to an extent of four kanals required for residential purposes in the immediate vicinity of a town or a village, or in areas which are being or are likely to be developed as health resorts or trade or commercial centres and are declared as such by the Government by a notification in the Government Gazette :[Provided the transferee has obtained an Ijazatnama under the Ijazatnama Rules sanctioned under Council Order No. 804 of 1935.]
