Section 8(2) in Jammu and Kashmir Agrarian Reforms Act, 1976
(2)Notwithstanding anything contained in any law for the time being in force, but subject to the provisions of sections 5 and 14, where an ex-owner/ex intermediary does not or cannot resume any land, the tiller of Kharif, 1971 holding land under him shall be vested with ownership rights in such land after payment in full of such levy in such manner as is provided for in Schedule III.
