Section 15 in Jammu and Kashmir Tenancy Rules, 1970
15. Contents of order made for arrears of kind rent
-Every order passed for arrears of rent payable in kind shall contain a statement in the following form showing succinctly the process by which the amount payable has been arrived at:Assessment Circle................Village...............Harvest.Crops.Soil.Matured area.Average outturn per acre.Gross outturn.Deduction for Kamiana etc. etc.Landlord's share.Average price (per circle note-book or harvest price).Value of landlord's share.
