Section 10B in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
10B. [ Power of the Collector to determine the equity of the lease. [Section 10-B and 10-C added by Act No. XXI of 2009.]
- Subject to the provisions of section 10 of the Act, the lease shall operate in respect of such portion of the land as will leave a reasonable margin of subsistence with the lessor according to the productive capacity of such land as also his financial conditions and for such amount and for such term, not exceeding the term already agreed upon in the lease-deed or if the term agreed on exceeds 21 years, not exceeding 21 years as may be determined by the Collector.
