Section 20 in Jammu and Kashmir Land Revenue Act, 1996
20. Power to make rules respecting records and other matters connected therewith.
- The Government may make rules -(a)prescribing the language and script in which records and registrars under this Chapter are to be made;(b)prescribing the form of those records and registers and the manner in which they are to be prepared, signed and attested;(c)for the survey of land so far as may be necessary for the preparation and correction of those records and registers;(d)for the conduct of inquiries by Revenue Officers under this Chapter;(e)regulating the procedure of Revenue Officers under this Act in case for which a procedure is not prescribing by this Act;
