Section 4(1) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(1)Notwithstanding anything contained in any law for the time being in force, the right of ownership held by a proprietor in land other than land mentioned in sub-section (2) [as according to the village records] [Inserted by Act No. XXI of 2009.] shall, subject to the other provisions of this Act, extinguish and cease to vest in him from the date this act comes into force :[Provided that the right of ownership held by a proprietor in land covered by sub-clause (v) of clause (a) of section 2 shall extinguish and cease to vest in him from the date the [Big Landed Estates Abolition (Amendment) Act, 2008] [Proviso to section 4 (1) added by Act No. XV of 2008.], is published in the Government Gazette, and such proprietor shall have the right to exchange such land with the unit of land for which he has exercised his right of selection under clause (a) of sub-section (2)].
