Section 12(1) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(1)All matters relating to changes and transfers affecting any of the rights or interests recorded in the revised records published under section 11 for which a cause of action was non-existent when proceedings under sections 7 and 8 were started or were in progress, may be raised before the [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] as and when they arised, but not later than the date of notification under section 61 or sub-section (1) of section 6.
