Section 13(c) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(c)if such water-mill or jandar has been included by the proprietor within his unit of 182 kanals or retained by him as un-culture-able land under the provisions of clause (a) of sub-section (2) of section 4, he shall be given an option of selecting an equal area from out of the village khalsa, and such khalsa area will be transferred to him in ownership right.]
