Section 2(17) in Jammu and Kashmir Agrarian Reforms Act, 1976
(17)"tiller" means tenant cultivating land personally and shall mean and include a person who was tiller in Kharif, 1971 or his legal heirs or his transferee in the case of any valid transfer of land made between 1st September, 1971 and 1st May, 1973, subject to the competent Revenue Officer being satisfied about the existence of a bona fide transfer to this effect;Explanation. A person who migrated from his place of residence during 1965 due to unavoidable circumstances shall be deemed to be a tiller of the land thus abandoned by him if such land was in occupation of somebody else as Supard-dar under orders of a competent authority;
