Section 14(4) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(4)Nothing in this section shall be construed to take away the right of a tiller to any building belonging to him and situate on the unit of land selected by the proprietor.] [Sub-sections (3) and (4) added by Act No. XXI of 2009.]
