Section 26(3) in Jammu and Kashmir Agrarian Reforms Act, 1976
(3)Unauthorized occupation of State land or land reserved for grazing purpose, not exceeding two kanals in area, as on the date of commencement of this Act, by a person, including other members of the family, if any, to which he belongs, not holding any other land or dwelling house, shall not be disturbed:Provided that the right of easement enjoyed by any other person shall not thereby be interfered with.
