Section 11(1) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(1)When any land of which the right of ownership is extinguished under the provisions of section 4, is found to 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 that land, it shall, if the transferee or the lessee be a tiller in actual cultivating possession of such land, be transferred to him in ownership right subject to the payment by such tiller of any arrears of land revenue or any dues of sums which he may be liable to pay in accordance with the conditions upon which the land was so transferred or let in farm to him.
