Section 2(7) in Jammu and Kashmir Agrarian Reforms Act, 1976
(7)"Head of the family" means the husband; in case of his death, wife; where both are dead, major son, if any, included in the family; and in the absence of such major son the guardian of the minor children;Explanation. Where the deceased husband had more than one wife, each wife along with her children will constitute a subordinate unit of the family having a separate head in accordance with this definition;
