Section 3(4) in Jammu and Kashmir Kahcharai Act, 1994
(4)"Kahcharai Officer" includes a Revenue Officer as defined in the Jammu and Kashmir Land Revenue Act, 1966, a forest Officer as defined in the Jammu and Kashmir Forest Act, 1987, a Girdawar, a Patwari and any other officer or person duly authorised by the Minister-In-charge of the Forest Department to perform all or any of the duties under this Act;
