Section 3 in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
3. Act not to apply to certain lands.
- Nothing in this Act shall apply to-(a)any land which is occupied as the site of a town or village and is not assessed to land revenue ;(b)any revenue-paying land occupied, used or transferred after the Samvat year [1990] [Substituted by Act No. XV of 2008 for '1950'.] for building purposes situate in an area declared as a municipality or notified area under the provisions of the Jammu and Kashmir Municipal Act for the time being in force, or a cantonment under the provisions of the [Jammu and Kashmir Cantonment Act, 1991,] [Now Cantonments Act 1924.] or a town area under the provisions of the Jammu and Kashmir Town area Act for the time being in force, or in an area in which a town planning scheme is sanctioned under the Jammu and Kashmir Town Planning Act, 1997, or in such villages in the vicinity of a city or town as are specified by the Government ; and(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.
