Section 21(1) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(1)The [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] shall thereafter cause to be prepared a statement of all the holdings of each tenure-holder showing at one place-(i)the areas excluded from consolidation ;(ii)the areas under consolidation in each block with their valuation determined in accordance with section 18 ;(iii)the land revenue or rent of each holding ;(iv)the total area and total valuation of his holding or holdings ; and(v)such other particulars as may be prescribed.
