Section 24(4) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(4)The [Consolidation Tehsildar] [Substituted by Act XXVI of 1969.] and the Settlement Officer (Consolidation) may, before deciding the objection or the appeal, as the case may be, make a local inspection of the unit after giving due notice of their intention to do so to the parties concerned and the Consolidation Committee.
