Section 38(2) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(2)The [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] shall, if necessary, put any lessee, mortgagee or other encumbrancer entitled to possession, in possession of the holding, or part of the holding to which his lease or other encumbrance has been transferred under sub-section (1).
