Section 9(8) in Jammu and Kashmir Agrarian Reforms Act, 1976
(8)Where rent was recoverable in kind prior to the first day of May, 1973, the following rates of produce shall be assumed for purposes of calculating rent recoverable from the prospective owner under this section, namely: (i)where the prospective owner and the ex-owner agree, the rates of produce so agreed upon by them;(ii)where there is no agreement between the prospective owner and the ex-owner, chakla rates;(iii)where complaint is made to a Revenue Officer that chakla rates are higher than actual rates of produce, the rates of produce that shall be determined by the Collector after summary enquiry; and(iv)where chakla rates are not available, the rates that shall be notified by the Government after necessary enquiry.
