Section 5 in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001
5. Application for vesting or transfer of State land
(1)Any occupant of the State land may within the period specified in [clause (b) of sub-section (1) of section 8] [Substituted for "clause (ii) of sub-section (1) of section 4" by Act III of 2007, section 5, w.e.f. 20-11-2006.] apply in the prescribed form to the territorial Tehsildar for having such land vested in or transferred to him under the provisions of this Act.(2)The application under sub-section (1) shall be accompanied by-(a)[ documentary proof to the effect that he is an occupant of a particular category of the State land in question;] [Clause (a) substituted by Act No. XVI of 2004, section 6.](b)extract of [Girdhawari] [Substituted for Girdhawari Kharief, 1990 ibid.];(c)Shajra Kat (Tatma Shajra) of such land;(d)a certificate by an officer not below the rank of Naib-Tehsildar that he has verified the Tatma-Shajra with reference to the position obtaining at the spot; and(e)an affidavit to the effect,(i)[ that he is an occupant of a particular category of the State land in question] [Substituted ibid.]; and(ii)that he shall neither be entitled to such land nor to refund of the cost paid in case any averment made in is found incorrect or false.
