Section 15(4) in Jammu and Kashmir Agrarian Reforms Act, 1976
(4)Only so much of surplus land shall be allotted to any eligible allottee, which along with the basic area already held by such allottee, adds up to 2.5 standard acres in the case of allot tees falling under clauses (a), (b), (c) and (d) of sub-section (2) and five standard acres in the case of allottees falling under clause (e) of the aforementioned sub-section.[(4-a) Notwithstanding anything contained in the foregoing provisions of this section, the Government shall be competent to give first priority to the refugees of 1947 in the allotment of surplus land for making up the deficiencies in the unit of land prescribed under any of the orders issued by it in this behalf:Provided that the aggregate land shall not exceed the ceiling area] [Sub-section (4-a) along with proviso inserted by Act No. VII of 1979, section 4.].
