Section 52A(2) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(2)Any person who contravenes the provisions of sub-section (1) shall be liable [under orders of a Consolidation Tehsildar to ejectment and to a fine] not exceeding one hundred rupees; and to a further fine of one rupee for every subsequent day till the contravention continues :[Provided that where the consolidation operations have been closed under section 61, action under this section regarding ejectment and fine shall be taken by a Revenue Officer not below the rank of Assistant Collector, first class, having jurisdiction in the area.] [Proviso added by Act VI of 1973, Section 7.]
