Section 11(i) in Jammu and Kashmir Agrarian Reforms Rules, 1977
(i)X, a displaced person, was allotted one standard acre of evacuees land in each of the three villages A, B and C. He does not have any other land nor does any member of his family. He was not personally cultivating the land in any of these villages on first September, 1971. Mutations have been attested in all the villages giving effect to the extinguishment of the rights of X in all the villages under sub-section (3) of section 17 of the Jammu and Kashmir Agrarian Reforms Act of 1972. On each of these three mutations, the Tehsildar, acting under this Chapter, shall endorse an order directing that the order already passed be not given any effect, because sub-section (I) of section 4 does not apply to evacuees' land.
