Section 20A in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
20A. [ Prohibition of transfer of land to non-State Subjects. [Section 20-A added by Act No. XXI of 2009.]
(1)Transfer of land in favour of any person who is not State Subject as defined in the Judicial Department Notification No. l-L/84, dated the 20th April, 1927, is prohibited except to an extent of four kanals required for residential purposes in the immediate vicinity of a town or a village, or in areas which are being or are likely to be developed as health resorts or trade or commercial centres and are declared as such by the Government by a notification in the Government Gazette :[Provided the transferee has obtained an Ijazatnama under the Ijazatnama Rules sanctioned under Council Order No. 804 of 1935.](2)Notwithstanding anything contained in any law for the time being in force, no right or title can accrue to a non-State-Subject by prescription in respect of such land as "has not been otherwise lawfully acquired by him.]
