Section 34 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
34. Compensation.
- Where possession over standing crops also is delivered under section 33, the [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969 for 'Assistant Consolidation Officer'.] shall determine, in the manner, prescribed, the Compensation payable in respect of such crops by the tenure-holder put in possession.
