Section 17(2) in Jammu and Kashmir Agrarian Reforms Act, 1976
(2)Until the Government directs otherwise, nothing in sub-section (1) shall be deemed to interfere with the possession of land of a tiller, who is not a permanent resident of the State, where such tiller, as had come from Pakistan in 1947-48, has been in possession of such land since any date before the first day of September, 1950.
