Section 15 in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
15. Procedure for making records.
- The transfer of land under section 5 [or the vesting of land in the State under section 6] [Inserted by Act No. XXXV of 2011.] shall be recorded in the same manner in which the acquisition of any interest in land is recorded under Chapter IV of the Land Revenue Act, 1996.
