Section 49(1) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(1)The [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] shall constitute for each unit a Consolidation Committee consisting of not less than five and not more than seven members elected from amongst the tenure-holders of the unit in such manner as may be prescribed :Provided that land-owner, an occupancy tenant, a protected tenant, a tenant under the State, a non-occupancy tenant and an allottee of land under the State shall be given representation in proportion to the incidence of their population in such unit.
