Section 19(5) in Jammu and Kashmir Agrarian Reforms Act, 1976
(5)[ Any application, suit or proceeding relating to cases specified in clause (e) of sub-section (3) which immediately before the commencement of the Jammu and Kashmir Agrarian Reforms (Amendment) Act, 1988 were pending before any civil court, shall, on such commencement stand transferred to the Collector having jurisdiction over the area in which the land in dispute is situate, and the Collector shall in his capacity as the appellate or revisional authority, as the case may be, dispose of the same in accordance with the provisions of this Act.] [Sub-section (5) inserted by Act No. IV of 1989.]
