Section 33 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
33. Delivery of possession.
- The [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] shall, if necessary, put the person or persons to whom Chaks have been allotted in actual physical possession of the holdings allotted to them and for so doing shall have all the powers including powers as regards contempt, resistance and the like as are exercisable by a Civil Court in execution of a decree for delivering possession of immovable property :Provided, that the delivery of possession as aforesaid shall not affect the right of the person from whom possession is transferred, to tend and gather the crop standing on such Chaks on the date of delivery, the [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969 for 'Assistant Consolidation Officer'.] decides for reasons to be recorded that the possession over the crop also shall be delivered :Provided further that in cases where a person is entitled to tend and gather the standing crop in accordance with the preceding proviso, he shall be liable to pay such compensation for the use of the land to the person who has been allotted the land as may be prescribed.
