Section 28(4) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(4)If during course of hearing or disposal of objections under sub-section (1) or appeal under sub-section (2), the [Consolidation Tehsildar or the Settlement Officer (Consolidation) or the Director of Consolidation,] [Substituted by Act XXVI of 1969.] as the case may be, is of the opinion that material injustice is likely to be caused to a number of tenure-holders in giving effect to the Statement of Proposals as prepared by the [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] or as subsequently modified by the [Consolidation Tehsildar] [Substituted by Act XXVI of 1969.] and that a fair and proper allotment of land to the tenure holders of the unit is not possible without revising or getting fresh Statement of Proposals prepared, it shall be lawful, for reasons to be recorded in writing for-(i)the [Consolidation Tehsildar] [Substituted by Act XXVI of 1969.] to revise the Statement of Proposals before him, after giving opportunity of hearing to the tenure-holders concerned or to remand the same to the [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] with such directions as may be considered necessary;(ii)the [Director of Consolidation or Settlement Officer (Consolidation)] [Substituted by Act XXVI of 1969.] to revise the Statement of Proposals pending before him in appeal after giving opportunity of hearing to the tenure-holders concerned or to remand the same with such directions as he may consider necessary-(a)to the [Consolidation Tehsildar] [Substituted by Act XXVI of 1969.] for decision after re-hearing of the objections ; or(b)to the [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] for the preparation of a fresh Statement of Proposals in accordance with the provisions of section 26.
