Section 42(2) in Jammu and Kashmir Agrarian Reforms Act, 1976
(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.
