Section 6(1) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(1)(a)All lands of which the right of ownership is extinguished under section 4 and which are not in the cultivating possession of, or cannot, under the provisions of section 5, be transferred to any tiller [or which are transferred to any tiller but are lying vacant on the date this Act comes into force, and are not brought under cultivation owing to circumstances beyond his control within a period of 3 years from such date] [Inserted by Act No. XXXV of 2011.] ; and(b)all lands which were owned by persons declared as enemy agents and have since been forfeited to [the Government] [Substituted by Act No. XXXV of 2011 for 'His Highness'.] under the Enemy Agents (Confiscation of Property) Ordinance, 2004, and are not in the cultivating possession of, or cannot, under the provisions of section 5 be transferred to any tiller, shall vest in the State from the date of the commencement of this Act.
