Section 8 in The Jammu and Kashmir Chowkidari Act, 1956
8. Collection of Cess and remuneration to Lambardars.
(1)The cess shall be collected as land revenue in accordance with the provisions of Chapter VII of iammu and Kashmir Land Revenue Act, 1996, and all arrears of such cess shall be collected as arrears of land revenue.(2)The collection shall be made by the Lambardar of a village in the same manner in which the land revenue is being collected by him.(3)[ x x x x] [Sub-section (3) of section 8 repealed by section 7 of the Jammu and Kashmir Lambardari Act, 1972 (Act No. X of 1972) by SRC-188 of 1973 with effect from 1-5-1973.].
