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State of Jammu-Kashmir - Section

Section 19 in The Jammu and Kashmir Consolidation of Holdings Act, 1962

19. Division of the area of a unit and determination of compensation for trees, etc.

- For the purposes of consolidation the [Consolidation Tehsildar] [Substituted by Act XXVI of 1969.] shall, in consultation with the Consolidation Committee-
(a)divide the area of each unit in not more than four blocks after taking into account the kind and number of crops grown and such other factors as may be prescribed ; and
(b)determine compensation for trees, wells and other improvements existing in the holding of a tenure-holder in the manner prescribed.