Section 3(c) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(c)any land owned by the State or any department of the State or any local body or a Co-operative Society registered under the provisions of the [Jammu and Kashmir Co-operative Societies Act, 1993] [Now Jammu and Kashmir Co-operative Societies Act, 1960.], other than land which was owned by a person declared as an enemy agent and has since been forfeited to the Government under the Enemy Agents (Confiscation of Property) Ordinance, 2004.
