Section 9 in Jammu and Kashmir Agrarian Reforms Rules, 1977
9. Examination of returns
(1) The return filed under rule 5 shall be checked by a Revenue officer, not below the rank of a Tehsildar, with reference to the Jamabandi current on the first day of September, 1971, mutations attested but not incorporated in the Jamabandi and relevant Khasra Girdawari entries. He shall also verify-(a)that names and description of persons in personal cultivation of land have been correctly recorded;(b)that no land has been omitted in the return;(c)that land selected under section 4 or section 5 does not comprise land in a demarcated forest;(d)that land has been correctly classified and indicated;(e)that aggregate land held and selected does not exceed the limits provided by the Act;(f)that land has been selected in accordance with the provisions of the Act and these rules;(g)that selection made from the holdings of different members of a family, if not proportionate to the area of such holding, is supported by the head of the family and his spouse; and(h)any other matter which may be relevant.(2)Such of the returns, as are found prima facie correct and complete according to these rules, shall be provisionally accepted and marked as such. In respect of a return which is found prima facie incorrect or incomplete, a Revenue Officer, not below the rank of a Tehsildar shall, after giving a reasonable opportunity of being heard to every concerned person and after making such further enquiry, as may be necessary, pass such orders as he deems fit.(3)True copies of alterations in a return, if any, made under rule 8 or sub-rule (2), duly verified and attested by the Revenue Officer, shall be sent in Form 3 to the Collector and to all interested persons.
