Section 19 in Jammu and Kashmir Agrarian Reforms Act, 1976
19. Powers of Revenue Officers
(1) Unless the class of Revenue Officers, by whom any function is to be discharged or any power is to be exercised, is specified by or under this Act, the Government may, by notification, determine the functions to be discharged or the powers to be exercised under this Act by any class of Revenue Officers.(2)The manner and procedure for the performance of duties, the exercise and conferment of powers, distribution of business and withdrawal and transfer of cases under this Act shall, save as otherwise provided by or under this Act, be regulated by the Jammu and Kashmir Land Revenue Act, Samvat 1996 and the rules made thereunder.(3)The following applications, suits and proceedings shall be disposed of by a Collector: (a)proceedings under section 56 of the Jammu and Kashmir Tenancy Act, Samvat 1980;(b)proceedings under sub-section (2) of section 68-A of the Jammu and Kashmir Tenancy Act, Samvat 1980;(c)proceedings under section 24 of the Jammu and Kashmir Big Landed Estates Abolition Act, Samvat 2007;(d)application by an owner or an intermediary that the person, who claims to be cultivating the land as a tenant, is not a tenant but a trespasser;(e)[ all other cases of dispute including those where the party in possession pleads adverse possession against the recorded owner/intermediary.] [Clause (e) substitution by Act No. IV of 1989, section 4.](4)Any application, suit or proceeding of the kind mentioned in sub-section (3), pending at the commencement of this Act before a Revenue Officer subordinate to a Collector or any Civil or Revenue Court, shall be transferred to the Collector having jurisdiction in the place in which the land in dispute is situate.(5)[ Any application, suit or proceeding relating to cases specified in clause (e) of sub-section (3) which immediately before the commencement of the Jammu and Kashmir Agrarian Reforms (Amendment) Act, 1988 were pending before any civil court, shall, on such commencement stand transferred to the Collector having jurisdiction over the area in which the land in dispute is situate, and the Collector shall in his capacity as the appellate or revisional authority, as the case may be, dispose of the same in accordance with the provisions of this Act.] [Sub-section (5) inserted by Act No. IV of 1989.]
