Section 35(1) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(1)Where a tenure-holder from whom compensation is recoverable under this Act, fails to pay the same within the period prescribed therefor, the person entitled to receive it may, in addition to any other mode of recovery open to him, apply to the Collector, within such time as may be prescribed, to recover the amount due on his behalf as if it were an arrear of land revenue payable to the Government.
