Section 32 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
32. New Revenue Records.
(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.(2)[ All entries in the record of rights and in the maps prepared in accordance with the provisions of sub-section (1), shall be presumed to be true unless otherwise proved.] [Substituted by Act VI of 1973, Section 4.](3)The records prepared under sub-section (1) shall be maintained by the Collector in place of the records maintained previously under Chapter IV of the Jammu and Kashmir Land Revenue Act, S. 1996.
