Section 16(2) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(2)If in any such dispute the revenue officer is unable to satisfy himself as to which of the parties thereto is in possession of any property to which the dispute relates, he shall ascertain by enquiry [who is the person who has remained in actual possession for a longer duration within the period between Rabi, 2005, and 1st Kartik, 2007] [Substituted by Act No. XV of 2008 for 'who is the person best entitled to the property'.], and shall by order direct that person be put in possession thereof, and an entry in accordance with that order be made in the record or register.
