Section 14 in Jammu and Kashmir Agrarian Reforms Act, 1976
14. Optimum retainable area of land
[(1) Save as provided in clause (a) of sub-section (2) of section 4 of this Act, aggregate land held in ownership or as tenant or otherwise by, or vested under this Act in an individual or all members of a family shall not exceed the ceiling area.] [Sub-section (1) of section 14 substituted by Act No. V of 1978, section 6.](2)Where, after the first day of September, 1971, any land has been or is acquired by any such place of worship or waqf or dharamshala or public trust or institution or individual or member as is mentioned in sub-section (1) by purchase, gift, bequest, inheritance, mortgage, family settlement, decree or order of a court or by any other mode whatsoever and in consequences thereof, the total extent of land owned by such place of worship or waqf or dharamshala or public trust or institution or individual or family, exceeds the limit provided for in sub-section (1), the retention or possession of such land, as may be in excess, shall be invalid and all rights, title and interest in such excess land shall extinguish and vest in the State.
