Section 9(6) in Jammu and Kashmir Agrarian Reforms Act, 1976
(6)The liability for payment of land revenue together with cases and dues payable under any law or rule, for the time being in force of an ex-owner of land shall continue during the period he is entitled to recover from the Government or from the ex intermediary, as the case may be, rent under this section, and for purposes of the Jammu and Kashmir Land Revenue Act, 1996 such ex-owner shall be deemed to be a landholder.
