Section 5(1) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(1)Ownership rights of such land of a proprietor of which the right of ownership is extinguished under section 4 and of land (other than orchards) that was owned by a person declared as an enemy agent and has since been forfeited to [the Government] [Substituted by Act No. XXXV of 2011 for 'His Highness'.] under the Enemy agents (Confiscation of Property) Ordinance, 2004 shall be transferred to the tiller of such land to the extent of their actual possession in Kharif 2007 :Provided that no tiller shall, with the land so transferred and that which he already owns, possess more than 160 kanals in ownership right :Provided also that no land shall be transferred to such tiller as are not State Subjects as defined in the Judicial Department Notification No. 1-L/84, dated the 20th April, 1927 :Provided also that no land shall be transferred to such tiller of the land owned by a proprietor who is an evacuee as defined in the Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006, as was not a tenant of such land [immediately] [Inserted by Act No. XXXV of 2011 for 'His Highness'.] prior to Rabi, 2004.
