Section 52A(1) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(1)Where a Consolidation Scheme has come into force and a tenure-holder-(a)has, in pursuance of section 31, entered into possession of the plots allotted to him ; or(b)has, in pursuance of section 33, been put into physical possession of the holdings allotted to him ;he shall not enter into possession of any plot or holding held by him prior to the enforcement of such scheme unless such plot or holding-(i)is shown as forming part of the plots or holdings allotted to him under the Consolidation Scheme; or(ii)has developed upon him in the normal course of succession or as a result of the Consolidation Scheme being revoked or in consequence of any new scheme being preferred and enforced or in pursuance of a decree of a Civil Court.
