Section 7(iv) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(iv)lands owned by the proprietor which have been transferred or let in farm under the provisions of the Jammu and Kashmir Land Revenue Act, 1996, for the recovery of an arrear of land revenue or of a sum recoverable as such an arrear which had accrued in respect of such lands ; and
