Section 15(5) in Jammu and Kashmir Agrarian Reforms Act, 1976
(5)The person allotted land under this section shall be entitled to acquire ownership rights of such land on payment of such levy in such manner as is mentioned in Part C of Schedule III.Explanation. For purpose of this section, "basic area", in reference to a person, shall mean the aggregate area of land, held as owner or as tenant or otherwise, by a person and other members of his family, if any, as it existed, in respect of refugees of 1947, in the year of allotment in each individual case subject to such date being not later than the first day of September, 1950, and, in case of others, on the first day of May, 1973.
