Section 12 in Jammu and Kashmir Agrarian Reforms Act, 1976
12. Private agreement
Where an ex-owner of land, or, if such ex-owner had an intermediary under him prior to the first day of May, 1973, such ex-owner and such ex-intermediary jointly, and the prospective owner of such land by an agreement in writing, duly registered under the Jammu and Kashmir Registration Act, 1977 or authenticated by a Revenue Officer of a class not lower than a Tehsildar(a)respectively acknowledge receipt and payment of an agreed amount; and/or(b)admit having apportioned such land as between themselves in an agreed manner and having entered into possession of their respective shares in accordance therewith;such payment or such apportionment of land or both, as the case may be, shall be given due effect and shall relieve the State of its liability to make payment to such person and also relieve the prospective owner of his liability to pay levy to the State:Provided that in case of apportionment of land the ex-landlord shall not have in his share more land than could be resumed by him under clause (f) of sub-section (2) of section 7, if he were otherwise eligible to resume land.
