Section 9(a) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(a)all rights, title and interest of the proprietor a respect of such land including trees, wells (other than private wells), tanks, ponds, water channels or khuls and pathways, except right in any water-mill or jandar, shall cease and be vested upon transfer, under section 5 in the tiller, or in the State, as the case may be, free from all encumbrances ;
