Section 5(5) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(5)[ Nothing in this section shall preclude the Government, at any time to revise the quantum of land transferred to the tillers, and when such revision is made the land left with or transferred to the tillers shall be deemed, as if it had been transferred under the provisions of this section and to which all the provisions of this Act shall apply.] [Sub-section (5) substituted by Act No. XXXV of 2011.]
