Section 21 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
21. Statement of holdings.
(1)The [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] shall thereafter cause to be prepared a statement of all the holdings of each tenure-holder showing at one place-(i)the areas excluded from consolidation ;(ii)the areas under consolidation in each block with their valuation determined in accordance with section 18 ;(iii)the land revenue or rent of each holding ;(iv)the total area and total valuation of his holding or holdings ; and(v)such other particulars as may be prescribed.(2)The statement of holdings, prepared under sub-section (1), shall be published in the unit and a relevant extract therefrom shall be issued to each tenure-holder along with notice inviting objections against the entries in the extract.(3)Every tenure-holder, to whom an extract has been sent under sub-section (2) and any other person likely to be affected thereby, may, within twenty-one days of the publication of the statement of holdings, file objections thereon before [Consolidation Naib-Telisildar.] [Substituted by Act XXVI of 1969.](4)The Consolidation Naib-Tehsildar shall submit his report on these objections to the Consolidation Tehsildar who shall decide the objections in consultation with the Consolidation Committee and after making local inspection of the plots, wherever necessary.(5)[ Any person aggrieved by the order of the Consolidation Tehsildar under sub-section (4) may, within thirty days of the date of the order, file an appeal before the Settlement Officer (Consolidation) who shall, after hearing the parties concerned, give his decision thereon.] [Sub-section (5) substituted by Act XXVI of 1969.](6)[ Any person aggrieved by the order of the Settlement Officer (Consolidation) under sub-section (5) may, within 30 days of the date of the order, file an appeal before the Director of Consolidation who shall, after hearing the parties concerned, give his decision thereon.(7)The decision of the Director of Consolidation and subject thereto of the Settlement Officer (Consolidation) under this section shall, except as otherwise provided by or under this Act, be final.] [Sub-sections (6) and (7) inserted by Act XXVI of 1969.]
