Section 7 in Jammu and Kashmir Agrarian Reforms Rules, 1977
7. Procedure where return not filed
(1) A Revenue officer not below the rank of a Tehsildar shall have power to take action under sub-section (2) of section 37.(2)Where a Revenue Officer acting under sub-rule (1) proceeds to compile the return for a person who has failed to file such return under rule 5 or has furnished a false return, he shall make such enquiries as he deems necessary from any other Revenue officer in whose jurisdiction, he has reason to believe, a part of the land held by such person on the first day of September, 1971 is situated.
