Section 2(18) in Jammu and Kashmir Agrarian Reforms Act, 1976
(18)[ words and expressions not defined in this Act shall have the meaning as assigned to them in the Jammu and Kashmir Majority Act, Samvat 1977, the Jammu and Kashmir Tenancy Act, Samvat 1980, the Jammu and Kashmir Land Revenue Act, Samvat 1996, and the Jammu and Kashmir Displaced Persons (Permanent Settlement) Act, 1971.] [Clause (18) substitution by Act V of 1978, s.2.]Explanation. For purposes of clauses (8) and (11), where a person, governed by Mitakshara School of Hindu Law, is recorded as owner or. intermediary of ancestral property, his male lineal decedents in the male line of decent shall not, where he was alive on the first day of September 1971, be deemed to be owners or intermediaries, as the case may be, of such property.
