Section 6 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
6. Cancellation of declaration under section 4.
(1)The Government may at any time cancel the declaration made under section 4 in respect of the whole or any part of the area specified therein.(2)Where a declaration has been cancelled in respect of any area under sub-section (1), such area shall, subject to the final orders relating to the correction of records of rights, if any, passed on or before the date of such cancellation, cease to be under consolidation operations with effect from the date of cancellation:[Provided that where in any case which is pending and in which final orders have not been passed on or before the date of such cancellation, it shall be transferred for a disposal according to law, to the Court or authority from which it was received by the Consolidation Authority.] [Proviso added by Act VI of 1973, Section 3.]
