Section 19(3) in Jammu and Kashmir Agrarian Reforms Act, 1976
(3)The following applications, suits and proceedings shall be disposed of by a Collector: (a)proceedings under section 56 of the Jammu and Kashmir Tenancy Act, Samvat 1980;(b)proceedings under sub-section (2) of section 68-A of the Jammu and Kashmir Tenancy Act, Samvat 1980;(c)proceedings under section 24 of the Jammu and Kashmir Big Landed Estates Abolition Act, Samvat 2007;(d)application by an owner or an intermediary that the person, who claims to be cultivating the land as a tenant, is not a tenant but a trespasser;(e)[ all other cases of dispute including those where the party in possession pleads adverse possession against the recorded owner/intermediary.] [Clause (e) substitution by Act No. IV of 1989, section 4.]
