Section 8(5) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(5)Upon receipt of the disputed cases under sub-section (4), the [Consolidation Tehsildar] [Substituted by Act XXVI of 1969.] shall-(a)issue notice to the parties concerned calling upon them to appear before him on a date and place mentioned therein ; and(b)hear the parties concerned and record evidence, where tendered and decide the objections, as if it were a Court of competent jurisdiction.
