Section 2(n) in Ladakh Autonomous Hill Development Councils Act, 1997
(n)"land" means the Khalsa Sarkar land as recorded in the Record of Rights and includes the land falling within the meaning of section 39 of the Jammu and Kashmir Land Revenue Act, Samvat 1996, but shall not include -(i)the demarcated forests as defined under the Jammu and Kashmir Forest Act, Samvat 1987; and(ii)the land which have vested, escheated or may vest or escheat to the State under the provisions of -
