Section 4(2) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(2)Extinction of the right of ownership under sub-section (1) shall not apply to-(a)unit of land not exceeding 182 kanals including residential sites, Bedzars and Safedzars ;(b)Kah-Krisham areas, Araks, Kaps and [such lands including those used for raising fuel or fodder, as are un-culturable] [Substituted by Act No. XV of 2008 for 'unculturable wastes including those used for raising fuel or fodder'.] ; and(c)orchards :Provided that the Government may dispose of the land mentioned in clause (b) in such manner as may be recommended by the Committee that shall be set up for this purpose.
