Section 42 in Jammu and Kashmir Agrarian Reforms Act, 1976
42. Inapplicability
(1) With effect from the commencement of this Act, the provisions of (a)The Jammu and Kashmir Tenancy Act, Samvat 1950;(b)The Jammu and Kashmir Alienation of Land Act, Samvat, 1995;(c)The Jammu and Kashmir Land Revenue Act, Samvat 1996;(d)The Jammu and Kashmir Big Landed Estates Abolition Act, Samvat 2007;(e)The Jammu and Kashmir Consolidation of Holdings Act, 1962; and(f)The Jammu and Kashmir Tenancy (Stay of Ejectment Proceedings) Act, 1996;and the rules, standing orders, orders and instructions issued thereunder shall, so far as they are inconsistent with the provisions of this Act and the rules framed and instructions issued thereunder, cease to apply to the land to which this Act applies.(2)All applications, suits and proceedings, pending before and Revenue Officer, Civil or Revenue Court, any authority acting under the Jammu and Kashmir Consolidation of Holdings Act, 1962 or the Government on the date the commencement of this Act under any of the provisions of the Acts mentioned in sub-section (1) shall, so far as these are inconsistent with the provisions of this Act, abate.(3)Notwithstanding anything contained in sub-section (1), nothing contained in this Act shall be deemed to effect the previous operation of the Acts mentioned in sub-section (1) or anything done or any action or proceeding taken thereunder which thing, action or proceeding has finally concluded under any of said Acts prior to the commencement of this Act.
