Section 6(2) in Jammu and Kashmir Agrarian Reforms Act, 1976
(2)The area under and appurtenant to such dwelling house as is mentioned in sub-section (1) shall not, along with the area under and appurtenant to a building in municipal area or town area or notified area or village abadi and such land as is exempted by clauses (j) and (1) of section 3, exceed in the aggregate four kanals for such person and all the members of the family, if any, to which he belongs.
