Section 5(b) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(b)[ all proceedings for correction of records and all suits for declaration of rights and interest over land, both proprietary and tenancy, or for possession of land, or for partition, pending before any authority of Court, whether of first instance, appeal or reference or revision, shall stand transferred to the consolidation authorities for disposal under and in accordance with the provisions of this Act and the rules made thereunder ;] [Clauses (b) and (d) substituted by Act XXV of 1966.]
