Section 11(iii) in Jammu and Kashmir Agrarian Reforms Rules, 1977
(iii)[ 'A' held land in village X measuring fifteen standard acres in the form of orchard that existed as such on first September, 1971. He also held land, other than orchard, measuring four standard acres, in Personal cultivation in Kharief, 1971. 'A' or any other member of his family did not have any other land or orchard on first September, 1971. Mutations has been attested in this village extinguishing rights of ownership of 'A' in four standard acres of land held by him in addition to the orchard. His right of ownership in the orchard has been kept in tact. On this mutation the Tehsildar, acting under this Chapter shall endorse an order, directing that order already passed be not given any effect because the orchard does not come within the definition of land] [Substituted by SRO-430 dated 28-7-1978.].
