Section 7(ii) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(ii)[partible Shamilat lands held by the proprietor] [Substituted by Act No. XXXV of 2011 for 'Shamilat land held by the proprietor'.] to the extent of his share, whether amalgamated with and entered in his ownership holding as a result of portion or entered in his name under an undivided Shamilat holding ;
