Section 19(2) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(2)The revenue officer before whom the application under sub-section (1) is presented shall, after notice to the persons whose names exist in the record-of-rights or in any annual record and to any other person to whom notice in his opinion should be given, hear or dispose of the application in the prescribed manner, determine the nature and extent of the interest of the applicant and modify, correct or alter the record-of-rights or the annual records accordingly.
