Section 5(4) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(4)[ The land revenue to the payment of which the lands transferred shall be liable, shall be reckoned a village revenue rates and where no such rates by classes of soil are available or where such rates are found to be lower than those obtaining in any of the village or villages adjourning the village in which the lands so transferred are situate, at such rates as may be sanctioned by the Revenue minister, and shall be deemed as if it were fixed under chapter VI of the land Revenue Act, 1996, and as if the land so transferred had been settled with the tillers to whom lands are transferred :Provided that the village revenue rates sanctioned by the Revenue Minister shall in no case exceed the highest Bachh rates adopted during the last Settlement for the same classes of soil in the villages within the Assessment Circle in which the lands so transferred are included.] [Sub-section (4) substituted by Act No. XV of 2008.]
