Section 24(2) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(2)Where no objections have been filed within the time specified under section 23, the [Consolidation Tehsildar] [Substituted by Act XXVI of 1969.] shall, with a. view to examine the correctness of the Statement of Principles prepared under section 22, make a local, inspection, of the unit after giving due notice of his intention to do so to the Consolidation Committee. The [Consolidation Tehsildar] [Substituted by Act XXVI of 1969.] may, thereafter, make such modifications or alterations to the Statement of Principles as he may consider expedient or necessary.
