Section 35 in Jammu and Kashmir Agrarian Reforms Act, 1976
35. Transfer to defeat provisions of this law
Where, on or after the first day of September, 1971, any land has been transferred by act of parties or in compliance with a decree or order of a Court or a Revenue Officer or by the operation of any other Act, and the transfer [x x x] [ Words "does not fall within the purview of section 31 but" omitted by Act No. XXXVIII of 1997, section 5.] has the effect of defeating the provisions of this Act, the land so transferred shall be deemed to have been retained by the person who held such land immediately before such transfer for purposes of calculating the area retainable under this Act by him, anything to the contrary contained in this Act notwithstanding.
