Section 36 in Jammu and Kashmir Agrarian Reforms Act, 1976
36. Declaration of restrictions imposed to be reasonable
For the removal of doubts, it is hereby declared that restrictions imposed by section 28,[x x x] [Words "and section 31" omitted by Act No. XXXVIII of 1997, section 5.] on the rights conferred by clause (1) of Article 19 of the Constitution of India as applicable to the State shall be deemed to be reasonable restrictions.
