Section 10 in The Jammu and Kashmir Common Lands (Regulation) Act, 1956
10. Assignment of land for village abadi by mutual consent.
(1)Notwithstanding anything contained in section 6, when the land-owners of a village voluntarily agree to assign any land out of the village Shamilat or other proprietary holding for purposes of the village Abadi, it shall be lawful for the Collector, after such enquiry as may be necessary, to assign by an order in writing such land for such purposes, and from the date of such order all rights, title and interest (including the contingent interest, if any, recognised by any law, custom or usage for the time being in force) in such land shall be extinguished and such rights, title and interest shall be vested free from any encumbrance in the inhabitants of the village amongst whom such land is apportioned.(2)No claim for compensation on account of the extinction of the rights, title and interest in such land shall be entertained at any time after the order of assignment is made.(3)The apportionment of land amongst the inhabitants shall be made by the Collector in the manner as may be prescribed.
