Section 4 in Jammu and Kashmir Agrarian Reforms Rules, 1977
4. Disputes relating to girdawari entries
(1) Where, in the course of attestation of mutations under Chapter IV, any party objects to the correctness of an entry in the khasra girdawari (whether made under the earlier rules or Standing Order No. 22), a Revenue Officer, not below the rank of Tehsildar, shall, subject to the provisions of sub-rules (2), (3) and (4) and after giving an opportunity of being heard to all the concerned, conduct an enquiry on spot in respect of such mutation and give his finding thereon either confirming the impugned entry or indicating what entry should be made.(2)Where the impugned entry mentioned in sub-rule (1) has been made by or under the order of a Tehsildar or a Revenue Officer of a higher class, the Tehsildar disposing of a mutation under Chapter IV shall act on the basis of such entry, it being open to the party aggrieved by it to object to the entry in an appeal against the final order passed on such mutation.(3)Where, in the course of enquiry under the foregoing sub-rules, objection raised against an entry relating to personal cultivation is admitted by the party in whose favour such entry is made, the Revenue Officer shall, before accepting such objection and admission, record his finding and the reasons therefor that such objection and admission are not a device to defeat the provisions relating to restrictions on alienation of land provided by the Act.(4)Nothing herein contained shall empower any Revenue Officer to pass, or to act upon any order directing an entry relating to rent otherwise than in accordance with the provisions of the Jammu and Kashmir Tenancy Act, Samvat 1984.
