Section 8(2) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(2)Upon preparation of the statement mentioned in sub-section (1), the [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] shall, after correcting the clerical mistakes, if any, send notice, together with relevant extracts from the current Jamabandi showing mistakes and disputes discovered under sub-section (1), to tenure-holders concerned and to the persons interested, calling upon them to file before him objections, if any, within [thirty days] [Substituted by Act XXVI of 1969.] from the date of the receipt of the notice, disputing the correctness or nature of the entries in the extracts and pointing out any omission therefrom.
