Section 5(3) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(3)The transfer of ownership under sub-section (1) shall not affect the joint liability of the entire estate or of the land holders thereof, for the revenue payable after such transfer in respect of the land in cases where under section 54 of the Land Revenue Act, 1996, such liability exists.
