Section 52B in The Jammu and Kashmir Consolidation of Holdings Act, 1962
52B. Recovery of fines.
- Any fine imposed under section 52 or section 52-A shall be recoverable as arrears of land revenue and for that purposes, the [Consolidation Tehsildar] [Substituted by Act VI of 1973, Section 7.] shall be competent to exercise all the powers of an Assistant Collector of the first class.]
