Section 14(2) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(2)The [Consolidation Tehsildar] [Substituted by Act XXVI of 1969.] may, by order in writing, delegate his powers under sub-section (1) to the [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] in uncontested partition cases.
