Section 12 in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
12. Authority to implement transfer.
- [(1)] [Existing section 12 numbered as sub-section (1) by Act No. XXI of 2009.] At any time after the commencement of this Act it shall be lawful for the Revenue Minister or any officer appointed by him in this behalf-(a)to take or cause to be taken such steps and use or cause to be used such force as may, in the opinion of the Revenue Minister or the officer so appointed, be necessary to implement the transfer of land to tillers as provided, in section 5 or the vesting in the State of the ownership of lands as provided in sub-section (1) of section 6 ;(b)to enter upon and search any land, building or other place forming part of any land transferred under the provisions of this Act and make a survey or take measurement thereof or do any other act which he considers necessary for carrying out the purposes of this Act ;(c)to require any person to produce to such authority as may be specified, any books, accounts or other documents relating to any land or pat thereof and to furnish to such authority such other information as may be specified or demanded ; and(d)if the books, accounts and other documents are not produced as required, to enter upon any land, building or other place and seize and take possession of such books, accounts and other documents.(2)[ If in implementing the transfer of land under sub-section (1) any tiller has been put in possession of land mutated in his ownership or the possession on such land vested in the State has been removed, any subsequent possession on such land by the ex-proprietor or any person, except under an order of a competent Court or authority, shall be unlawful and shall confer no right or title upon the occupier, and the Revenue Minister or any person appointed by him in this behalf, may, on an application presented to him or suo moto, eject such proprietor or such other person and restore possession of such land to the rightful person.] [Sub-section (2) added by Act No. XXI of 2009.]
