Section 47(3) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(3)The Settlement Officer (Consolidation), the [Consolidation Tehsildar, the Consolidation Naib-Tehsildar, Consolidation Girdawar] [Substituted by Act XXVI of 1969.] and Consolidation Patwari shall exercise the powers and perform the duties conferred or imposed upon them by or under this Act or the rules framed thereunder.
