Section 2(2) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(2)Unless there is something repugnant in the subject or context, the words and expressions used in this Act, but not defined shall have the meanings assigned to them in the Jammu and Kashmir Land Revenue Act, Svt 1996, or the Jammu and Kashmir Tenancy Act, Svt. 1980 or any other law for the time being in force in the State.
