Section 24 in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
24. Extinction of the interest of a proprietor or tiller.
- If a proprietor, or a tiller, to whom land has been transferred under the provisions of section 5-(a)dies intestate leaving no heir entitled to inherit, or(b)transfers his land or part thereof, or any interest therein contravention of the provisions of this Act, or(c)being a tiller sublets [except for reasons beyond his control] [Inserted by Act No. XXXV of 2011.] for two successive harvests the land so transferred to him,his right of ownership in the land held by him or part thereof shall be extinguished and such land or part thereof shall escheat to Government.
