Section 26(2) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(2)In preparing the statement of proposals the [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] shall have regard to the following matters :-(a)the number of Chaks allotted to each tenure-holder shall not, except with the approval of the Director of Consolidation, exceed the number of blocks in the estate ;(b)every tenure-holder shall, as far as possible, be allotted a compact area in each block at the place where he holds the largest part of his holding and as nearly equivalent to the valuation of the plots held by him in that block :[Provided that, the land held by a non-occupancy tenant under a tenure-holder other than the State shall be deemed to be a part of the holding of such tenure-holder ;] [Proviso to sub-section (2)(b) inserted by Act XXVI of 1969.](c)the tenure-holders belonging to the same family shall, as far as possible, be allotted contiguous Chaks ;(d)every tenure-holder shall, as far as possible be allotted the plot on which exists his private source of irrigation or any other improvement together with such other plots as may be held by him near it ;(e)small tenure-holder shall, as far as possible, be allotted Chaks in compact blocks with a view to facilitate co-operative joint farming ;(f)[ no compensation shall be assessed or proposed in respect of any improvements made in the land used, or transferred in the consolidation area in contravention of clause (d) of section 5 of this Act.] [Clause (f) inserted by Act XXVI of 1969.]
