Section 9(d) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(d)all suits and proceedings in respect of such land pending in any Court on the date of the commencement of this Act and all proceedings taken upon any decree or order passed in any such suit or proceedings shall abate and the right or title claimed in any such suit or proceedings shall be determinable under the provisions of section 16 of this Act :]
