Section 6(2) in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001
(2)The Tehsildar shall, after holding such enquiry, as he thinks fit, and after verifying the contents of the application, make a report to the District Collector of the area recommending that the application may be allowed for the whole or any part of the area of land to which it relates or that it may be rejected.
