Section 28(3) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(3)The [Consolidation Tehsildar, the Settlement Officer (Consolidation) and the Director of Consolidation] [Substituted by Act XXVI of 1969.] shall, before deciding the objection or the, appeal, as the case may be, make a local inspection of the plots in dispute after giving due notice of their intention to do so to the parties concerned and the Consolidation Committee.
