Section 2(d) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(d)"tiller" means a person who tills land with his own hands, and with reference to the land held by a proprietor has, on the date of the commencement of this Act, been in cultivating possession of such land and includes a tenant who, after 1st Baisakh, 2004, has been ejected otherwise than in due course of law or has ceased to cultivate the land owing to reasons beyond his control ; but does not include-
