Section 28(a) in Jammu and Kashmir Agrarian Reforms Act, 1976
(a)a prospective owner of land eligible by or under this Act to acquire ownership rights in land under his personal cultivation shall continue to have all rights and be subject to all liabilities (including the payment to the State of the rent which was payable by him to the ex-landlord before the commencement of the Jammu and Kashmir Agrarian Reforms Act, 1972) as a tenant under the Jammu and Kashmir Tenancy Act, 1980, until he is vested with ownership rights in such land:
