Section 26(5) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(5)Notwithstanding anything contained in this Act or in any other law for the time being in force, it shall be lawful for the [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] where it appears necessary to him so to do to allot after determination its valuation, any portion of the common lands of the unit used for public purposes, or any vacant lands of the unit vested in the Government to any tenure-holder so as to form part of his holding.
