Section 5(2) in Jammu and Kashmir Agrarian Reforms Rules, 1977
(2)the person filing the return shall put his signature, thumb-impression at the bottom of the return and declare that the return has not omitted to mention any land held by him or by the person on whose behalf it is filed. Where a return consist of more than one page, each page shall bear the attestation of the Tehsildar and the signature/thumb-impression and the aforementioned declaration of the person filing the return. The return shall not have any overwriting or erasure or mutilation.
