Section 15(4) in The Jammu and Kashmir Common Lands (Regulation) Act, 1956
(4)For the purposes of this Act, the Collector, the [Commissioner] [Now Divisional Commissioner.] and the Financial Commissioner may, in so far as may be necessary or expedient to do so, exercise all the powers of Revenue Officer or a Revenue Court, as the case may be, under the Jammu and Kashmir Land Revenue Act, 1996 and the Jammu and Kashmir Tenancy Act, 1980.
