Section 10(a) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(a)in case such land is in the personal cultivation of the tiller who is also a mortgagee or a lessee, it shall vest in him in ownership right free from other encumbrances, if any, and the mortgage or lease, as the case may be, shall terminate ; and
