Section 51 in Jammu and Kashmir Agrarian Reforms Rules, 1977
51. Implementation of appellate order
(1) Certified copy of the order in appeal shall be sent in duplicate to the officer from whose order the appeal was preferred.(2)Subject to the provisions of sub-rule (3) the appellate order shall be given effect to by:-(i)recording on both foils of the mutation (on which was passed the order appealed from) the operative part of such appellate order;(ii)enclosing with the parat-sarkar (State foil) of the mutation the certified copy of the appellate order, so as to make such certified copy an integral part of the annual record; and(iii)effecting eviction from and delivery of possession of land, if necessary.(3)Where the order appealed from has already been given effect to in the annual record, effect to the order in appeal shall be given on a fresh mutation, and the certified copy of the appellate order shall remain attached to the, parat-sarkar of such mutation so as to form a part of the annual record.(4)The Officer from whose order the appeal was preferred shall, after implementing the appellate order, return the duplicate of such order to the appellate authority with a report of compliance indicating in what manner the compliance has been made. Along with this report shall be enclosed an attested copy of the mutation mentioned in sub-rule (2) or of the fresh mutation mentioned in sub-rule (3), as the case may be.
