Section 37 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
37. Rights after consolidation.
- With effect from the date on which a tenure-holder enters into possession of the plots allotted to him in pursuance of the provisions of section 31 or section 33, the rights, title, interest and liabilities of the former tenure-holder in these plots and his rights, title, interest and liabilities in his original plots shall stand extinguished and he shall have in the plots allotted to him the same rights, title, interest and liabilities as he had in his original plots together with such other benefits of irrigation in these plots from a private source, till such source exists, to which the former tenure-holder of these plots was in enjoyment prior to the date of the possession, subject to such modifications, if any, specified in the Consolidation Scheme.
