Section 1(2) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(2)[ It shall extend to the State of Jammu and Kashmir and shall also apply to the lands owned or held by or on behalf of Maharaja Hari Singh.] [Sub-section (2) of section 1 substituted by Act No. III of 1955.]
