Section 4(3) in Jammu and Kashmir Agrarian Reforms Rules, 1977
(3)Where, in the course of enquiry under the foregoing sub-rules, objection raised against an entry relating to personal cultivation is admitted by the party in whose favour such entry is made, the Revenue Officer shall, before accepting such objection and admission, record his finding and the reasons therefor that such objection and admission are not a device to defeat the provisions relating to restrictions on alienation of land provided by the Act.
