Section 29 in The Jammu and Kashmir Bhudan Yagna Act, 1960
29. Ejectment of persons unlawful in possession.
- Any person in possession of the land on the date of the order passed under section 17 and any person who takes possession, otherwise than in accordance with law, of the land received in donation for purposes of the Bhudan Yagna may, on application to a revenue officer by the Board or the Bhudan holder concerned, be ejected.
