Section 16 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
16. Amalgamation of plots of two or more tenure-holders.
- Two or more tenure-holders may, within twenty-one days of the publication of records under section 11, apply to the [Consolidation Tehsildar] [Substituted by Act XXVI of 1969.] to amalgamate their holdings of like tenure on such terms as may be agreed upon between them. The [Consolidation Tehsildar] [Substituted by Act XXVI of 1969.] shall where the proposed amalgamation is not in conflict with the general scheme of consolidation of the unit, give effect to the same.
