Section 19 in Jammu and Kashmir Kahcharai Act, 1994
19. Powers and classes of 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 and subject to the provisions of this Act, a Revenue Officer of any class having jurisdiction within any local limit under that Act shall be a Revenue Officer of the same class having jurisdiction within the same local limits under this Act.
