Section 5(2) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(2)[ The tiller, to whom land is transferred under sub-section (1) shall ; be liable to pay in respect of such land-(a)land revenue and other dues for the time being in force [xxx] ;(b)revenue already assessed on fruit trees including walnut ;(c)revenue on fruit trees (including walnut) not hitherto assessed to revenue or those planted after the last settlement at the following rate, namely :-(i)in the province of Kashmir and the Districts of Ladakh and Gilgit, at the Bachh rate of the same kind of trees in the neighbouring village or if that is not available at such rate as may be fixed by the Revenue Minister ; and(ii)in the Province of Jammu at the rate of four annas per tree of the following classes only :-mango, apple, walnut, orange and pear :Provided that no revenue shall be payable for such trees already assessed to revenue separately or in Bachh as have been cut by the expropriators before the commencement of this Act.The provisions of this sub-section shall be deemed to have effect from the date on which the Jammu and Kashmir Big Landed Estates Abolition Act, 2007, came into force] [Sub-section (2) substituted by Act No. XXXV of 2011 for 'His Highness'.].
