Section 14(2) in Jammu and Kashmir Agrarian Reforms Act, 1976
(2)Where, after the first day of September, 1971, any land has been or is acquired by any such place of worship or waqf or dharamshala or public trust or institution or individual or member as is mentioned in sub-section (1) by purchase, gift, bequest, inheritance, mortgage, family settlement, decree or order of a court or by any other mode whatsoever and in consequences thereof, the total extent of land owned by such place of worship or waqf or dharamshala or public trust or institution or individual or family, exceeds the limit provided for in sub-section (1), the retention or possession of such land, as may be in excess, shall be invalid and all rights, title and interest in such excess land shall extinguish and vest in the State.
