Section 8(3) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(3)The [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] shall, after hearing the parties concerned, or where no objection is filed, after such enquiries as he may consider necessary, make an effort, as far as may be, to settle the disputed entries and mistakes by conciliation between the parties appearing before him and pass orders on the basis of conciliation so arrived at. The [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] while so acting, shall be deemed to be a Court of competent jurisdiction :[Provided that, no order under this sub-section shall be passed on the basis of conciliation which is repugnant to the provisions of any law or rule or Government Order for the time being in force.] [Proviso to sub-section (3) inserted by Act XXVI of 1969.]
