Section 9(4) in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001
(4)[ Notwithstanding anything contained in any other provision of this Act, an, occupant other than an authorized occupant, authorized over-stayed occupant or unauthorized expectant occupant, shall be entitled to vesting of freehold rights on the State land up to 10 kanals, on payment of price determined by the Committee in the prescribed manner:Provided that the ceiling of 10 kanals shall not apply in respect of(a)Agriculture land; and(b)land under institutional use subject to such ceiling as may be prescribed].
