Section 13(2) in Jammu and Kashmir Agrarian Reforms Rules, 1977
(2)While identifying land mentioned in sub-rule (1) regard shall be had to the provisions of the Act relating to the exemption of various categories of land from the operation of any or all the provisions thereof and, in case of transfer of land made after first September, 1971 but prior to first May, 1973, effect shall be given in the mutation order to the consequences provided for in sub-section (17) of section 2 and section 35, as may be applicable:Provided that whether or not a transfer of land mentioned in sub-section (17) of section 2 is bonafide shall be decided by the Revenue Officer attesting mutations under this rule.
