Section 31(2) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(2)On and from the date of obtaining possession, every tenure-holder getting trees, wells and other improvements existing on the plots allotted, to him in pursuance of the enforcement of the Scheme of Consolidation, shall be liable and pay to the former tenure-holder thereof compensation for the trees, wells and other improvements, allotted to him, to be determined in the manner hereinbefore provided.
