Section 20B in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
20B. [ Prohibition of transfer in respect of Kah-Krisham, Araks, Kaps and other area. [Section 20-B inserted by Act No. XXXI of 1956.]
- Transfer of Kah krisham land, Arks Kaps and such lands including those used for raising fuel or fodder as are unculturable or any interest therein shall be prohibited and no documents relating to the transfer of such land shall be admitted to registration.]
