Section 32(1) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(1)As soon as may be, after the Consolidation Scheme has come into force, the Director of Consolidation shall cause to be prepared for each estate, a new map, Khasra, Girdawari and record of rights in respect of consolidation area, on the basis of entries in the map, Khasra Girdawari and the Jamabandi published under section 11, and the allotment orders as finally made and issued in accordance with the provisions of this Act. The provisions of the Jammu and Kashmir Land Revenue Act, Svt. 1996 shall, subject to such modifications and alterations, as may be prescribed, be followed in the preparation of the said map and records.
