Section 4 in The Jammu And Kashmir Alienation of Land Rules, 1970
4. Applications under sections 8, 9, 11, 15, 16 and 19.
(1)Applications under section 8(1) (b), 9(3), 11(1), 15, 16, and 19 shall be made in Form 2, 3-a, and 3-b, 4, 5, 6, and 7 respectively.(2)Every application including the one made under rule 3 shall be accompanied by an extract from the latest annual record (Jamabandi) describing the land with which such application deals and where necessary, by a copy of the entries in the Girdawari register.(3)The Dy. Commissioner may forward an application to a Revenue Officer not below the rank of a Tehsildar for report and may make an order on such report. No order shall be made unless the parties have been given an opportunity of being heard by and, if they so desire, of producing any evidence before such Revenue Officer or the Deputy Commissioner in case the latter himself hears the application. If the Deputy Commissioner on receipt of report from Revenue Officer finds that the enquiry is incomplete or that the parties have not been given an opportunity of being heard or producing evidence, he may not been proceed top complete the enquiry himself or return the case to such Revenue officer with appropriate directions.
