Section 9(5) in Jammu and Kashmir Agrarian Reforms Act, 1976
(5)The right of ex-intermediary or ex-owner to recover rent for land from the State or from such ex-intermediary, as the case may be, shall be heritable according to the law of succession that-was applicable to him before the extinguishments of rights in such land and shall also be transferable subject to the provisions of section 31
