Section 15(2) in Jammu and Kashmir Agrarian Reforms Act, 1976
(2)The land becoming surplus under this Act shall be allotted according to the priorities given below, namely: (a)first priority shall he given to tillers having less than the basic area of 2.5 standard acres;(b)second priority shall be given to ex-owners having less than the basic area of 2.5 standard acres;(c)third priority shall be given to refugees of 1947 having less than 2.5 standard acres and having no other source of income;(d)fourth priority shall be given to landless agricultural labourers:Provided that the landless persons of the same locality shall have priority of claim over those residing outside such locality;(e)fifth priority shall be given to the refugees of 1947 having more than 2.5 standard acres, but less than five standard acres; provided that all the members of the family of such refugee are actually engaged in agriculture and reside in the village in which the land is situate.
