Section 9(2) in Jammu and Kashmir Agrarian Reforms Rules, 1977
(2)Such of the returns, as are found prima facie correct and complete according to these rules, shall be provisionally accepted and marked as such. In respect of a return which is found prima facie incorrect or incomplete, a Revenue Officer, not below the rank of a Tehsildar shall, after giving a reasonable opportunity of being heard to every concerned person and after making such further enquiry, as may be necessary, pass such orders as he deems fit.
