Section 16(1) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(1)If during the making, revision or preparation of any record or in the course of any enquiry under this Act a dispute arises as to any matter of which an entry is to be made in a record or in a register of mutations, a revenue officer not below the rank of an Assistant Collector of the 1st class may, of his own motion, or on the application of any party interested, and after such enquiry, as he thinks fit, determine the entry to be made as to that matter.
