Section 3 in Jammu and Kashmir Alienation of Land Act, SVT. 1995 (1938 A.D)
3. Application of Act to sections 60 and 61 of the Tenancy Act (II of 1980.).
- Notwithstanding anything contained in sections 60 and 61 of the Jammu and Kashmir Tenancy Act, when a landlord makes a claim to exercise the rights thereby conferred upon him the provisions of this Act shall apply thereto.
