Section 8 in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
8. Disputes relating to the description or the area of the aggregate land.
(1)If a proprietor or teller were to dispute the correctness of description on or the area of any land referred to in section 7 held by him he may, within two months of the date of the commencement of this Act, prefer an application on a court-fee stamp of Rs. 2 to such officer as is appointed by the Revenue Minister in his behalf and file with it all the relevant record on which he relies in support of his claim.(2)The officer so appointed shall, after such enquiry as he deems necessary, record his decision in the case.
