Section 42 in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
42. Legalisation of orders passed previous to the Act.
- Any act done or order passed by the Government or by any revenue officer on or after 13th July, 1950, which is not contrary to the provisions of this Act, shall be deemed to have been done or passed under this Act.
