Section 6(1) in The Jammu and Kashmir Common Lands (Regulation) Act, 1956
(1)Where in any village, no land is recorded for extension of the village abadi, or if the land so reserved is inadequate, a Collector may, notwithstanding anything contained in any law for the time being in force, by an order in writing, assign in the manner prescribed other land for such purpose from either of the following categories of land, namely:-(a)land owned by the State in the village :Provided it is not required for any State purpose ;(b)waste land in the village Shamilat ;(c)waste land in any proprietary holding in the village ; and(d)cultivated land in the village :Provided that unless land included in any preceding category be not available or be not suitable, no land from the next category shall be assigned.
