Section 30 in The Jammu and Kashmir Bhudan Yagna Act, 1960
30. Partition of holdings.
(1)If the land gifted to the Board forms a part of a holding, the Board or the Bhudan holder concerned may apply to a revenue officer for possession and the revenue officer may, notwithstanding any provision in any law to the contrary, partition the holding and demarcate the land and apportion the rent or the land revenue, as the case may be.(2)If there are any arrears of rent or revenue, as the case may be, on the holding partitioned under sub-section (1), the revenue officer shall determine the portion of the arrears due on the part of the holding gifted to the Board and thereupon the Board and the Bhudan holder shall be liable to pay the portion of the arrears so determined and notwithstanding anything contained in the Jammu and Kashmir Land Revenue Act, Svt. 1996, the Board or the Bhudan holder shall not be liable for the arrears in respect of the remaining part of the holding.
