Section 22 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
22. Statement of Principles.
(1)The [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] shall, in consultation with the Consolidation Committee, prepare in respect of each unit under consolidation operations, a statement in the prescribed form (hereinafter called the 'Statement of Principles'), setting forth in writing the principles to be followed in carrying out the consolidation operations in the unit.(2)The Statement of Principles shall also contain-(a)details of areas, as far as they can be determined at this stage, to be ear-marked for extension of abadi including areas for abadi site for Harijans and landless persons in the unit and for such other public purposes as may be prescribed ;(b)the basis on which the tenure-holders will contribute land for extension of abadi and for other public purposes, and the manner in which vacant common land of the unit may be utilized for the aforesaid purposes :Provided that vacant land vested in the Government, where available, may be utilized in any estate for public purposes along with the existing common land of such an estate in the ratio of 1 : 4 and in such cases the tenure-holders concerned shall contribute equitably land from their holdings only to die extent necessary to make up for the deficiency, if any.
