Section 13(2) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(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.
