Section 14 in Jammu and Kashmir Agrarian Reforms Rules, 1977
14. Procedure and competence for attesting mutations
(1) Mutations under this Chapter shall, subject to the provisions herein contained, be attested, in accordance with the procedure provided by Standing Order No. 23-A, by a Revenue Officer, [x x x] [Omitted/Substituted/inserted by SRO 294 dated 11-06-1981.] in or near the village to which these pertain.[***] [Substituted/inserted by SRO 244 dated 11-06-1981.][Provided that no Naib-Tehsildar shall attest any disputed mutation or any other such mutation where change or correction of any entry of Khasra Girdawari is involved unless he is empowered for the said purpose by the Commissioner appointed under section 18 of the Act.] [Substituted/inserted by SRO 244 dated 11-06-1981.](2)Ex-parte proceedings on mutations, even if permitted shall be avoided, as far as possible, and where such proceedings are taken in accordance with law, the mutation order and the record accompanying such mutation, shall show that sufficient steps were taken to give notice to the person against whom such proceedings have been taken.
