Section 31 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
31. Possession and accrual of compensation for trees, etc.
(1)The Settlement Officer (Consolidation) shall fix the date, to be notified in the unit, from which the Scheme of Consolidation shall come into force. On and after the said date a tenure-holder shall be entitled to enter into possession of the plots allotted to him.(2)On and from the date of obtaining possession, every tenure-holder getting trees, wells and other improvements existing on the plots allotted, to him in pursuance of the enforcement of the Scheme of Consolidation, shall be liable and pay to the former tenure-holder thereof compensation for the trees, wells and other improvements, allotted to him, to be determined in the manner hereinbefore provided.
