Section 26(1) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(1)As soon as the Statement of Principles has been confirmed under section 25 the [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] shall, in consultation with the Consolidation Committee and on the basis of the Statement prepared under section 21 and the Statement of Principles and having regard to the provisions of sub-section (2), prepare, in the manner hereinafter provided, a Statement of Proposals.
