Section 2(h) in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001
(h)"State land" means the land recorded as such in the [Revenue Records] [Substituted for the words "Record of Rights" by Act III of 2007, section 2. w.e.f. 20.11.2006.] and includes any land which has escheated to the Government under the provisions of any law for the time being in force in the State but does not include any Government or State land mentioned in section 3 of this Act:
