Section 20 in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
20. Interest of a proprietor or tiller not transferable and relinquishment by a proprietor or tiller.
- [(1) Except as otherwise provided in this Act and except where transfer is made in favour of Government, a [Local body, State Land Development Bank or Land Development Bank established under the provisions of the Jammu and Kashmir Co operative Societies Act, 1960, or a co-operative society registered under the said Act, or a Panchayat constituted under the Jammu and Kashmir Village Panchayat Act, 1958] [Sub-section (1) of section 20 substituted by Act No. XXXI of 1956. (For earlier amendments see Act No. XV of 2008 and Act No. XXXV of 2011.)], no tiller to whom land shall be transferred under the provisions of section 5 shall transfer such land or any interest therein :] [Proviso to section 13 added by Act No. XXI of 2009.][Provided that the transfer of land or any interest therein for building purposes within the limits of a Municipality, Town Area, a Notified Area, or a Cantonment Area or an area in which a Town Planning Scheme is sanctioned under the Jammu and Kashmir Town Planning Act, Svt. 1977, or in such villages in the vicinity of a city or town as may be notified by the Government, may be made with the permission in writing of the Revenue Minister.] [Proviso added after sub-section (1) of section 20 by Act No. XXXI of 1960.](2)(a)A proprietor, or a tiller, to whom land has been transferred under the provisions of section 5, may at any time apply in writing to the Revenue Minister for permission to relinquish all or any of the land held by him in ownership right in favour of the State.(b)The Revenue Minister may, after such enquiry as he may deem necessary, accept such application and notwithstanding any law for the time being in force in this respect, relinquishment of rights in such land and transfer thereof in favour of the State shall have effect from the beginning of the year next following.
