Section 4(3) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(3)Every proprietor, and in case of a proprietor who is an evacuee as defined in the Jammu and Kashmirs State Evacuees (Administration of Property) Act, 2006, the Custodian shall have the option, subject to the provisions of section 14, to select the land mentioned in clause (a) of sub-section (2).
