Section 6(1) in The Jammu And Kashmir Alienation of Land Rules, 1970
(1)An application for being declared as a member of an agricultural class as notified u/s 6 shall be made in Form 8 before a Tehsildar who shall after such enquiry as is found necessary, make an order accepting or rejecting it. Where he accepts the application, he shall issue a certificate in Form 9 and also deliver a copy thereof to the applicant. A register in Form 10 shall be maintained in each Tehsil for all such applications disposed of by the Tehsildar.
