Section 28(b) in Jammu and Kashmir Agrarian Reforms Act, 1976
(b)no prospective owner of land shall, save as otherwise provided in the proviso to clause (a) or in this clause transfer his rights in such land by sale, gift, exchange, mortgage, will or by any other means whatsoever, and any transfer of such rights made after the first day of May,1973 shall be null and void and such rights shall vest in the State and such prospective owner and his transferee shall, after being given an opportunity of being heard, be dispossessed of such land by a Revenue Officer [x x x x] [Omitted by Act No. IX of 1981, section 2.]:
