Section 8(1) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(1)Upon revision of the estate maps under section 7, the Settlement Officer (Consolidation) shall, subject to the provisions hereinafter contained, cause to be revised the Khasra Girdawari of the unit after field to field girdawari and the current Jamabandi after its test and verification. He shall also cause to be prepared in respect of the plots falling in the unit, a statement showing the mistakes and disputes discovered during the course of field to field girdawari and test and verification of the current Jamabandi.
