Section 9(4) in Jammu and Kashmir Agrarian Reforms Act, 1976
(4)Where the ex-landlord mentioned in sub-section (1) was an intermediary holding land, prior to the first day of May, 1973, under an owner. Nothing herein shall be deemed to affect the liability of such intermediary to pay rent (after deducting therefrom the share of collection charges calculated on pro-rata basis) to such ex-owner for such land, and such rent shall, after such deduction, be payable by such ex-intermediary to such ex-owner as if their rights had not been extinguished by section 4, and provisions of the Jammu and Kashmir Tenancy Act, Samvat 1930 relating to recovery of rent shall apply thereto.
