Section 29A in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
29A. [ Termination of the right of non-cultivating tenure-holders in lands left with the proprietors. [Sections 29-A and 29-B added by Act No. XV of 2008.]
- The Government may, in respect of the land of which the right of ownership is not extinguished under the provisions of this Act, 1996, the Government may revise the land revenue assessed on orchards and seed farms above 4 kanals :Provided that such revenue shall not exceed the highest assessment rates of arable land in the State.][29C. Omitted.] [Section 29-C omitted by Act No. XXXV of 2011. (For its insertion see Act No. XXI of 2002).]
