Section 16 in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
16. Determination of disputes.
(1)If during the making, revision or preparation of any record or in the course of any enquiry under this Act a dispute arises as to any matter of which an entry is to be made in a record or in a register of mutations, a revenue officer not below the rank of an Assistant Collector of the 1st class may, of his own motion, or on the application of any party interested, and after such enquiry, as he thinks fit, determine the entry to be made as to that matter.(2)If in any such dispute the revenue officer is unable to satisfy himself as to which of the parties thereto is in possession of any property to which the dispute relates, he shall ascertain by enquiry [who is the person who has remained in actual possession for a longer duration within the period between Rabi, 2005, and 1st Kartik, 2007] [Substituted by Act No. XV of 2008 for 'who is the person best entitled to the property'.], and shall by order direct that person be put in possession thereof, and an entry in accordance with that order be made in the record or register.(3)[ Any order passed under section 15 or this section shall, subject to the other provisions of this Act, be deemed to be the final determination of the right or title in respect of land about which an entry is to be made in the record or register.] [Sub-section (3) inserted by Act No. XXXV of 2011.]
