Section 15(3) in Jammu and Kashmir Agrarian Reforms Act, 1976
(3)In each category of eligible allottees mentioned in sub-section (2), everything else being equal: (a)first preference shall be given to persons serving in defence force;(b)second preference shall be given to persons who were serving in defence force on or after the first day of April, 1965;(c)third preference shall be given to gujjars and bakarwals; and(d)last preference shall be given to other applicants.
