Section 7(v) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(v)lands which after the date of the commencement of the Land Alienation (Temporary Powers) Restriction Ordinance, 2005, in the Kashmir Province and after the date of the commencement of the Jammu Province Land Alienation (Temporary Powers) Restriction Ordinance, 2006, in the Province of Jammu, have without any valid authority, been transferred by the proprietor by sale, gift, bequest, [x x x] [Words 'partition will' deleted by Act No. XV of 2008.] family settlement or exchange made for the purpose of consolidation of holdings :
