Section 5 in Jammu and Kashmir Agrarian Reforms Rules, 1977
5. Obligation to furnish returns
(1) Subject to the other provisions of this rule, every person holding land in any capacity whatsoever, shall, within such period as may be notified by the Revenue Minister, file a return in Form 1 in duplicate of the aggregate land, held by him on the first day of September, 1971, indicating therein, inter-alia, the land selected by him, if any, under:-(a)clause (b) of sub-section (2) of section 4; and/or(b)sub-section (2) of section 5;Provided that land subject to mortgage without possession shall, to the extent possible, be included in such selection.(2)the person filing the return shall put his signature, thumb-impression at the bottom of the return and declare that the return has not omitted to mention any land held by him or by the person on whose behalf it is filed. Where a return consist of more than one page, each page shall bear the attestation of the Tehsildar and the signature/thumb-impression and the aforementioned declaration of the person filing the return. The return shall not have any overwriting or erasure or mutilation.(3)The Tehsildar may afford necessary help to the concerned in compiling the return mentioned in sub-rule (1). After the return is so compiled, the Tehsildar shall certify at the bottom of such return that it has been explained to the concerned person and accepted by him to be correct.(4)The return shall be filed in duplicate before each Tehsildar whose jurisdiction the whole or part of the land is situate.(5)The Tehsildar shall issue to the person filing the return a receipt in Form 2 duly signed, sealed and dated by him or on his behalf. One copy of the return shall be submitted by him direct to the Collector, to whom he is subordinate, for record and reference in his office.(6)The return thus filed shall, subject to the provisions of rule 8, be binding on the person, by whom and/or whose behalf, it is filed.(7)No return shall be necessary from-(a)gumpas of Ladakh District; and(b)the persons who held, on the first day of September, 1971, and thereafter, land not exceeding the ceiling area.
