Section 6(3) in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001
(3)The District Collector shall on receipt of a report under sub-section (2) and after such further enquiry as he may deem fit [forward the application along with his report to the Committee] [Substituted for "pass appropriate orders on such application" by Act XVI of 2004, section 7.] within two months from the date of its receipt in his office.
