Section 18 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
18. Basis for consolidation of holdings.
(1)The consolidation of holdings shall be done on the basis of valuation of plots.(2)The valuation of each plot shall be determined in consultation with the Consolidation Committee, and after taking into consideration its productivity, availability of irrigation facilities, if any, location and in accordance with such other principles and in such manner as may be prescribed in this behalf:Provided that the area of the holding or holdings proposed to be allotted to tenure-holder shall not differ in any case, except with the permission of the Director of Consolidation, by more than 25 per cent from the area of his original holding or holdings, as the case may be.
