Section 39 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
39. Right to transfer holding.
- Notwithstanding anything contained in the Jammu and Kashmir Land Revenue Act, Svt. 1996, the Jammu and Kashmir Tenancy Act, Svt. 1980, and the Big Landed Estates Abolition Act, Svt. 2007, or any other law for the time being in force in the State, the rights, title and interest of tenure-holders in their holdings and any encumbrances therein shall, for the purpose of giving effect to any scheme of consolidation affecting them, be transferable by exchange, or otherwise and a tenure-holder or any other person shall not be entitled to object or interfere with any transfer made for the said purpose.
