Section 5(2) in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001
(2)The application under sub-section (1) shall be accompanied by-(a)[ documentary proof to the effect that he is an occupant of a particular category of the State land in question;] [Clause (a) substituted by Act No. XVI of 2004, section 6.](b)extract of [Girdhawari] [Substituted for Girdhawari Kharief, 1990 ibid.];(c)Shajra Kat (Tatma Shajra) of such land;(d)a certificate by an officer not below the rank of Naib-Tehsildar that he has verified the Tatma-Shajra with reference to the position obtaining at the spot; and(e)an affidavit to the effect,(i)[ that he is an occupant of a particular category of the State land in question] [Substituted ibid.]; and(ii)that he shall neither be entitled to such land nor to refund of the cost paid in case any averment made in is found incorrect or false.
