Section 26(7) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(7)Whenever in preparing a Statement of Proposals it appears to the [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] that it is necessary to amalgamate any land used for public purposes, or which is vested in the Government, with any holding, he shall make a declaration to that effect stating therein that it is proposed that the right of the public as well as of all individuals in or over the said land shall be transferred to any other land earmarked for public purposes in the Statement of Proposals and whenever the rights are so transferred they shall stand extinguished from the land from which they are transferred and be created in the land to which they are transferred.
