Section 6(2) in Jammu and Kashmir Land Revenue Act, 1996
(2)[ The Deputy Commissioner and the Additional Deputy Commissioner of a District shall be the collector there of; and a Sub-divisional Magistrate, an assistant Commissioner and a Tehsildar shall be an Assistant Collector of the first class and a Naib-Tehsildar and an Assistant Collector of the second class.] [Substituted by Act No. 6 of 2018, dated 24.2.2018.]
