Section 6(3) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(3)The permission to retain Possession as contemplated by sub-section (2) shall create no right or title in such land, and notwithstanding anything contained in any enactment for the time being in force, the Revenue Minister, or an officer authorised by him in this behalf, may fix any rent for the use and occupation of such land :Provided that such rent shall in no case be less than the land revenue assessed at village rates plus cesses and other dues that were paid by such expropriator immediately before the date the right of ownership of such land was extinguished.
