Section 5(a) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(a)the district or part thereof, as the case may be, shall be deemed to be under consolidation operations and the duty of maintaining the records of rights and preparing the estate map, the Khasra Girdawari, the Jamabandi and other annual records of each estate shall be performed by the Settlement Officer (Consolidation) who shall maintain or prepare them, as the case may be, in the manner prescribed ;
