Section 83 in Jammu and Kashmir Tenancy Act, SVT. 1980 (1923 A.D.)
83. Revenue Officers
There shall be the same classes of Revenue Officers under this Act as under the Jammu and Kashmir Land Revenue Act, 1996, and in the absence of any order of the Government to the contrary, a Revenue Officer of any class having jurisdiction within any local limits under that Act shall be a Revenue Officer of the same class having jurisdiction within the same local limits under this Act.[84. Applications and proceedings cognizable by Revenue Officers] [Section 84 substituted by Act III of 2008. For earlier amendment see Acts XIII of 1996, VII of 2005, I of 2007 and XIII of 2007.](1) The following applications and proceedings shall be disposed of by Revenue Officers as such, and no Court shall take cognizance of the matters with respect to which any applications or proceedings might be instituted:First Group(a)applications by a landlord or a tenant for declaration of a right of occupancy under section 7-A (1) and (3);[(a-1) applications by a tenant under section 15-B for declaration and entry of a right of protected tenancy, or by a landlord to prove that a tenant has not such a right;] [Clause (a-1) substituted by Act XII of 1955. (It was inserted by Act XX of 2009).](b)proceedings under section 32 or 33 for adjustment of cash rents;(c)proceedings relating to the remission and suspension of rent under section 36;[(c-1) applications under section 45-A;] [Clause (c-1) inserted by Act XI of 1965.]
