Section 6(2) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(2)The lands mentioned in sub-section (1) may be utilised in such manner as the Government decide, or the Government may, in respect of the lands mentioned in clause (a) of sub-section (1), permit the ex-proprietor to retain possession of the land, subject to such terms and conditions as are settled by the Revenue Minister, or an officer authorised by him in this behalf.
