Section 13(3) in Jammu and Kashmir Agrarian Reforms Act, 1976
(3)Rights, title and interest in land of any person who, except for reasons beyond his control, fails to utilize the land in accordance with, or utilizes land in contravention of the provisions of sub-section (1) or lets land to a tenant in contravention of the provisions of sub-section (2) shall, after such enquiry, as may be prescribed, vest in the State.
