Section 8(3) in Jammu and Kashmir Agrarian Reforms Act, 1976
(3)A person mentioned in sub-section (1) of section 6, occupying a dwelling house vested in the State under section 6, shall, subject to the conditions mentioned in sub-section (2) of the said section 6, be vested with ownership rights in such dwelling house and the land under and appurtenant to it, on payment of such levy in such manner as is provided for in Schedule III, notwithstanding anything contained in any other law for the time being in force.
