Section 13 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
13. Assessment of land revenue or rent on new holding and distribution of revenue or rent on parts of holdings.
(1)Notwithstanding anything contained in the Jammu and Kashmir Land Revenue Act, Svt. 1996, and the Jammu and Kashmir Tenancy Act, Svt. 1980, the Settlement Officer (Consolidation) may, subject to the rules made in this behalf,-(a)determine the amount of land revenue or rent, as the case may be, payable by a tenure-holder on land on which he acquires rights as a result of orders passed under sections 7 to 9 and 12 ; and(b)where necessary, also determine the amount of land revenue or rent, as the case may be, payable in respect of a portion of the tenure-holder's holding.(2)In assessing the amount of land revenue or rent, as the case may be, under sub-section (1), the provisions of the Jammu and Kashmir Land Revenue Act, Svt. 1996, and the Jammu and Kashmir Tenancy Act, Svt. 1980, shall mutatis mutandis apply.
