Section 12(2) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(2)[ If in implementing the transfer of land under sub-section (1) any tiller has been put in possession of land mutated in his ownership or the possession on such land vested in the State has been removed, any subsequent possession on such land by the ex-proprietor or any person, except under an order of a competent Court or authority, shall be unlawful and shall confer no right or title upon the occupier, and the Revenue Minister or any person appointed by him in this behalf, may, on an application presented to him or suo moto, eject such proprietor or such other person and restore possession of such land to the rightful person.] [Sub-section (2) added by Act No. XXI of 2009.]
