Section 10(1) in The Jammu and Kashmir Common Lands (Regulation) Act, 1956
(1)Notwithstanding anything contained in section 6, when the land-owners of a village voluntarily agree to assign any land out of the village Shamilat or other proprietary holding for purposes of the village Abadi, it shall be lawful for the Collector, after such enquiry as may be necessary, to assign by an order in writing such land for such purposes, and from the date of such order all rights, title and interest (including the contingent interest, if any, recognised by any law, custom or usage for the time being in force) in such land shall be extinguished and such rights, title and interest shall be vested free from any encumbrance in the inhabitants of the village amongst whom such land is apportioned.
