Section 40 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
40. Costs.
(1)The Government may fix the amount of cost of consolidation and the amount so fixed may be distributed between the persons affected by the order of consolidation in the manner prescribed.(2)If the Government so decides it may order that a specified amount may be recovered in advance, in the manner prescribed, as the first instalment of the cost of consolidation.(3)Any amount payable as costs under this section shall be recoverable as arrears of land revenue.
