Section 28 in Jammu and Kashmir Agrarian Reforms Act, 1976
28. Rights and liabilities of prospective owner
(1) Notwithstanding anything contained in any law (a)a prospective owner of land eligible by or under this Act to acquire ownership rights in land under his personal cultivation shall continue to have all rights and be subject to all liabilities (including the payment to the State of the rent which was payable by him to the ex-landlord before the commencement of the Jammu and Kashmir Agrarian Reforms Act, 1972) as a tenant under the Jammu and Kashmir Tenancy Act, 1980, until he is vested with ownership rights in such land:Provided that he shall be governed by the rules of succession applicable to occupancy tenants until he becomes owner of such land;(b)no prospective owner of land shall, save as otherwise provided in the proviso to clause (a) or in this clause transfer his rights in such land by sale, gift, exchange, mortgage, will or by any other means whatsoever, and any transfer of such rights made after the first day of May,1973 shall be null and void and such rights shall vest in the State and such prospective owner and his transferee shall, after being given an opportunity of being heard, be dispossessed of such land by a Revenue Officer [x x x x] [Omitted by Act No. IX of 1981, section 2.]:
