Section 8(4) in Jammu and Kashmir Agrarian Reforms Act, 1976
(4)Where such land as is mentioned in sub-section (1) has been or is declared for acquisition by the Government under any law for the time being in force and the prospective owner thereof has not acquired ownership rights until the date of such declaration, vesting of ownership rights in such land in such person shall not be effective and the instalments of levy, if any, paid shall be refunded to such person in lump sum with interest at five per centum per annum.
