Section 15 in Jammu and Kashmir Agrarian Reforms Rules, 1977
15. Definitions
For purposes of this Chapter, unless the context indicates otherwise-(a)"ex-landlord" means a person who was holding land as a landlord prior to the first day of May, 1973 and whose rights in such land have been extinguished under sub-section (1) of section 4 and who is eligible to resume land under section 7;(b)"petitioner" means an ex-landlord and, in case of a holding, held jointly prior to first day of May, 1973, by more than one ex-landlord, such ex-landlord jointly making a petition for resumption of land;(c)"respondent" means a prospective owner, and in case of a tenancy (khata) held jointly by more than one prospective owner, all such prospective owners jointly from whom land is sought to be resumed;(d)"resumable land" means the extent of land resumable under clause (f) of sub-section (2) of section 7.
