Section 14(3) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(3)[ The selection of land and demarcation by the proprietor under sub-section (1) shall not affect any right of easement which is essential for the enjoyment of land transferred in ownership right to a tiller and to which the ex-proprietor had been entitled if such transfer had not been made to the tiller.
