Section 13 in Jammu and Kashmir Tenancy Rules, 1970
13. Points to be considered in application for arrears of rent
- In applications for arrears of rent payable in kind the Revenue Officer will, amongst other things, consider the following points, namely:(a)the area under each kind of crop grown in the harvest for which the rent is claimed;(b)the approximate gross out-turn;(c)the share of the produce after deducting Kamiana and reaper's due, if any, to which the landlord is entitled; and(d)the prices at which the landlord's share should be commuted.
