Section 11 in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
11. Lands transferred or let in form in default of payment of land revenue.
(1)When any land of which the right of ownership is extinguished under the provisions of section 4, is found to have been transferred or let in farm under-the provisions of the Jammu and Kashmir Land Revenue Act, 1996, for the recovery of an arrear of land revenue or of a sum recoverable as "such an arrear which had accrued in respect of that land, it shall, if the transferee or the lessee be a tiller in actual cultivating possession of such land, be transferred to him in ownership right subject to the payment by such tiller of any arrears of land revenue or any dues of sums which he may be liable to pay in accordance with the conditions upon which the land was so transferred or let in farm to him.(2)If such transferee or lessee is not in actual cultivating possession of land it shall, subject to payment to him of such compensation as is determined by an officer specially authorised by the Revenue Minister in this behalf, be transferred in ownership right to the actual tellers thereof.(3)Compensation under sub-section (2) shall be payable by the tillers to whom land is transferred in ownership right in such manner as may be prescribed.
