Section 51A in The Jammu and Kashmir Consolidation of Holdings Act, 1962
51A. [ Report of destruction or removal of or injury to survey marks. [Section 51A inserted by Act XXV of 1966.]
- Every village officer shall be bound to furnish the [Consolidation Naib-Tehsildar] concerned with information regarding the destruction or removal of, or any injury done to, any survey mark lawfully erected under this Act at any place within his jurisdiction as such village officer.]
