Section 25 in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
25. Limit of the holding of a proprietor.
- Save as otherwise provided for in this Act, no proprietor shall at any time hold more than 182 kanals of land [excluding land mentioned in clauses (b) and (c) of sub-section (2) of section 4] in ownership right and no tiller to whom land has been transferred under the provisions of section 5, shall at any time hold more than 160 kanals of land in ownership right and any interest or right in land devolving upon such proprietor or tiller by custom or under any law for the time being in force shall, to the extent that it exceeds 182 kanals [excluding land mentioned in clauses (b) and (c) of sub-section (2) of section 4] or 160 kanals, as the case may be, be extinguished and shall escheat to Government.
