Section 14 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
14. Partition of joint-holdings.
(1)The [Consolidation Tehsildar] [Substituted by Act XXVI of 1969.] may-(a)on his own motion, at any time after the publication of the revised records under section 11 but before the preparation of the Scheme of Consolidation under Chapter III for the unit ; and(b)on the application of any of the joint-tenure-holders, and subject to such restrictions as may be prescribed, within twenty-one days from the date of publication of the revised records under section 11 ;partition any holding recorded in the names of two or more tenure-holders.(2)The [Consolidation Tehsildar] [Substituted by Act XXVI of 1969.] may, by order in writing, delegate his powers under sub-section (1) to the [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] in uncontested partition cases.
