The JAMMU AND KASHMIR LAND REVENUE ACT, 1996 (1939 A.D.)

 LAND REVENUE ACT, 1996
(1939 A.D.)
(Act No. XII of Samvat 1996)
Section.
CHAPTER I
Preliminary
1. Title, extent and commencement.
2. Repeal.
3. Definition
4. Exclusion of certain land from operation of the Act.
5. Power to vary limits and alter number of Tehsils Districts and Provinces.
5A. Board of Revenue.
5B. Powers and functions of the Board.
CHAPTER II
REVENUE OFFICERS
Class and Powers
6. Classes of Revenue Officers.
6A. Combination of offences.
7. Omitted.
8. Control.
9. Power to distribute business.
10. Power to withdraw and transfer cases.
10-A. Exercise of powers by Revenue Officers.
Appeal
11. Appeals.
THE JAMMU AND KASHMIR LAND REVENUE ACT, 1996
(1939 A.D.)
(Act No. XII of Samvat 1996)
CONTENTS
110 LAND REVENUE ACT, SVT. 1996
Section.
12. Limitation for appeals, revisions and reviews.
Review and revision
13. Review by Revenue Officers.
14. Omitted.
15. Power to revise orders.
15-A. Power of Revenue Officers to summon persons.
15-B. Mode of service of summons.
15-C. Mode of service of notice, order of proclamation or copy thereof.
15-D. Mode of making proclamation.
16. Persons by whom appearances and applications may be made before and to
Revenue Officers.
Supplementary Provisions
17. Place of sitting
18. Holidays.
19. Retention of powers by the Revenue Officer on transfer.
19-A. Power to refer for enquiry and report.
CHAPTER III
KANUNGOS, INAMDARS AND VILLAGE OFFICERS
20. Rules respecting Lambardars.
CHAPTER IV
RECORDS
Record of Rights and Annual Records.
21. Record-of-rights and documents included therein.
22. Making of special revision of record-of-right.
23. Annual records.
LAND REVENUE ACT, SVT. 1996 111
Section.
23A. Consolidation of land and prevention of fragmentation of land holdings.
Procedure for making records.
24. Making of that part of the annual record which relates to land-holders and
occupants.
25. Making of that part of the annual record which relates to other persons.
26. Determination of disputes.
27. Restriction on variation of entries in records.
28. Mutation fees.
29. Penalty for neglect to report acquisition of any right referred to, in section 24.
30. Obligation to furnish information necessary for the preparation of records.
31. Presumption in favour of entries in records-of-rights and annual records.
32. Suit for declaratory decree by person aggrieved by an entry in a record.
Supplemental Provisions
33. Power to make rules respecting records and other matters connected therewith.
34. Records-of-rights and annual records for groups of estates.
CHAPTER V
RESERVATION OF RIGHTS OF THE GOVERNMENT AND
PROVISIONS RELATING TO ROYAL AND RESERVED TREES
Rights of the Government in Mines and Minerals
35. Right of the Government in mines and minerals.
35-A. Trees on Kaslsa land.
36. Provision relating to royal and reserved trees.
37. Reserved trees.
38. Penalties.
Presumption as to ownership of forest and waste lands.
39. Presumption as to ownership of forest and water land.
112 LAND REVENUE ACT, SVT. 1996
Section.
Compensation for infringement of the rights of any person.
40. Compensation for infringement of the rights of third parties in exercise of a
right of the State.
CHAPTER VI
ASSESSMENT
41. Assessment of land revenue.
41-A. Surcharge.
General assessments
42. Notification of intended reassessment and instruction as to principles of
assessment.
43. Sanction to proposed assessment and its duration.
44. Announcement of assessment.
45. Application of reconsideration of assessment.
46. Confirmation of assessment.
47. Assessment to remain in force till new assessment takes effect.
48. Refusal to liable for assessment and consequences thereof.
49. Distribution of the assessment on an estate over the holdings comprised
therein.
50. Application for amendment of the distribution of an assessment.
51. After Settlement, Collector or Assistant Collector to discharge duties of
Settlement Officer.
52. Special assessment.
53. Formation of State forests from excess waste land.
CHAPTER VII
COLLECTION OF LAND REVENUE.
54. Security for payment of land revenue.
LAND REVENUE ACT, SVT. 1996 113
Section.
54-A. Exemption from payment of land revenue.
55. Further security for payment of Land revenue.
56. Orders to regulate payment of land revenue.
57. Rules to regulate collection, remission and suspension of land revenue.
58. Interest chargeable on arrear accrued more than six months; such interest
and costs of any process, recoverable as part of arrear.
59. Certified account to be evidence as to arrear.
60. Recovery of public demands by enforcement of process in other districts
than those in which they become payable.
61. Process for recovery of arrears.
62. Writ of demand.
63. Arrest and detention of defaulter.
64. Distress and sale of moveable property and crops.
65. Transfer of holding.
66. Attachment of estate or holding
67. Annulment of assessment of estate or holding.
68. Proclamation of attachment or annulment of assessment and consequences
of the proclamation.
69. Sale of estate or holding.
70. Effect of sale on encumbrances.
71. Proceedings against other immovable property of defaulter.
72. Remedies open to person denying his liability for an arrear.
Procedure in sales
73. Proclamation of sale.
74. Indemnity to revenue officer with respect to contents of proclamation.
75. Publication of proclamation.
114 LAND REVENUE ACT, SVT. 1996
Section.
76. Time and conduct of sale.
77. Power to postpone sale.
78. Stay of sale.
79. Payment of deposit by highest bidder.
80. Consequence of failure.
81. Time for payment in full.
82. Procedure on default of payment.
83. Report of sale to Divisional Commissioner.
84. Application to set aside sale.
85. Order confirming or setting aside sale.
86. Refund of purchase-money on setting aside of sale.
87. Proclamation after postponement or on re-sale.
88. On confirmation of sale possession and certificate to be granted to purchaser.
89. Proceeds of sale.
CHAPTER VIII
RECOVERY OF OTHER DEMANDS BY REVENUE OFFICERS
90. Recovery of certain arrears through Revenue officer instead of by suit.
91. Other sum recoverable as arrears of land revenue.
92. Application of Chapter VII to sums recoverable under this Chapter.
92-A. Recovery of certain arrears through Revenue officers instead of by suit.
CHAPTER IX
SUR VEYS AND BOUNDARIES
93. Power of Government to make rules for demarcation of boundaries and erection
of survey marks.
94. Power of Revenue officer to define boundaries.
LAND REVENUE ACT, SVT. 1996 115
Section.
95. Power of Revenue officer in proceedings under section 94 to reinstate party
dispossessed.
96. Cost of erection and repair of survey marks.
97. Recovery of cost incurred by the Government.
98. Power of Revenue officers to enter on land for purposes of survey and
demarcation.
99. Surveys for purpose of preparation of records.
100. Provision of flag-holders and chainmen for surveys.
101. Professional surveys.
102. Penalty for destruction, injury or removal of survey-marks.
103 Report of destruction or removal of, or injury to, survey-marks.
CHAPTER X
P ARTITION
104. Effect of partitions of estates and tenancies on joint liability for revenue and
rent.
105. Application for partition.
106. Restrictions and limitations on partition.
107. Notice of application for partition.
108. Addition of parties to application.
109. Absolute disallowance of partition.
110. Procedure on objection that partition has already been made privately.
111. Procedure on admission of application.
112. Objection raising question of title.
113. Collector’s decrees equivalent to decrees of civil Court.
112-A. Stay of partition pending decision of appeal.
113. Disposal of other, questions.
Section.
114. Administration of property excluded from partition.
115. Distribution of revenue and rent after partition.
116. Instrument of partition.
117. Procedure for dealing with applications for parti- of Shamilat lands.
118. Affirmation of partitions privately effected.
118-A. Partition of Shamilat lands.
118-B. Procedure for dealing with applications for partition of Shamilat lands.
118-C. Disposal of questions of title.
118-D. Completion of partition and delivery of possession.
118-E. Procedure for determining mode of partition where Shamilat land held by a
co-sharer exceeds the share due.
119. Power to make rules as to costs of partition.
119-A. Proceedings.
CHAPTER X-A
LAND LEASING
119-B. Land lease-agreement, termination, rights and responsibilities.
CHAPTER X-B
REGIONAL PLANNING
119-C. Preparation of Regional plan by Board.
CHAPTER X-C
OFFENCES AND PENAL TIES
119-D. Offences and penalties.
119-E. Punishment under other law not barred.
119-F . Offences by companies.
Section.
CHAPTER XI
ARBITRA TION
120. Power to refer to arbitration.
CHAPTER XII
SPECIAL JURISDICTION WITH RESPECT TO LAND
121. Procedure to be followed in Settlement proceedings when question of title
arises.
CHAPTER XIII
SUPPLEMENTAL PROVISIONS
122. Power to supply certain sums other than rent.
123. Disposal of the deposit.
Execution of orders of civil and criminal Court by Revenue officers
124. Orders of civil and criminal Courts for execution of processes against land
or the produce thereof to be addressed to a Revenue officer.
125. Attachments of assigned land revenue.
Preservation of attached produce
126. Preservation of attached produce.
Division of produce
127. Division of produce.
Miscellaneous
128. Village cesses.
129. Omitted.
130. Omitted.
131. Omitted.
132. Penalty for failure to attend in obedience to order of Revenue Officer.
Section.
133. Prevention of encroachment on common land prevention of encroachments
on or cultivation of common land, or land reserved for public purposes or of
which cultivation has been prohibited or is objectionable, or by person not
entitled to bring it under cultivation.
133-A. Restriction on conversion of agricultural land and process for permission of
non-agriculture (NA) use.
133-B. Prohibition to convert water surface, water field or floating field into land in
Kashmir Province.
133-BB. Restriction on use of grazing land, etc. and prohibition on transfer.
133-C. Land converted in violation to escheat to Government.
133-D. Punishment.
133-E. Omitted.
133-F . Appeal.
133-G . Jurisdiction of civil courts barred in certain matters.
133-H. Transfer of land to non-agriculturist barred.
133-I. Transfer of land in favour of public trust for charitable purposes.
133-J. Transfer of land for the purpose of promotion of healthcare or education.
133-K. Transfer of land for industrial, commercial or housing agricultural purposes
or any other public purpose.
133-L. Transfer of land under sections 133-H, 133-I, 133-J and 133-K subject to
conditions.
134. Papers kept by village officers to be deemed public documents.
135. Costs.
136. Restriction on Revenue Officers bidding at auction or trading.
137. Power to make rules.
138. Rules.
LAND REVENUE ACT, SVT. 1996 119
Section.
Exclusive of jurisdiction of civil Courts.
139. Exclusion of jurisdiction of civil Courts in matters within the jurisdiction of
Revenue Officers.
140. Repeal.
140-A. Regularization of certain cases of unauthorised occupation.
141. Removal of difficulties.
120 LAND REVENUE ACT, SVT. 1996
THE JAMMU AND KASHMIR LAND REVENUE ACT,
1996 (1939 A.D.)
(Act No. XII of Samvat 1996)
[Received the assent of His Highness the Maharaja Bahadur on 15th
July, 1939/31st Har, 1996 and published in Government Gazette dated 29th
Bhadon, 1996.]
An Act to amend, consolidate and re-enact the Jammu and Kashmir Land
Revenue Regulation No. 1 of 1980.
Preamble.––WHEREAS it is expedient to consolidate, amend and declare
the law in force in the *[Jammu and Kashmir State] with respect to the making
and maintenance of records-of-rights in land, the assessment and collection of
the land revenue and other matters relating to land and the liabilities incident
thereto ; It is hereby enacted as follows:––
CHAPTER I
PRELIMINARY
1. Title, extent and commencement.––(1) This Act may be called the Jammu
and Kashmir Land Revenue Act, 1996.
(2) It extends to the 1[whole of the Union territory of Jammu and Kashmir]
2[x x x].
(3) It shall come into force on publication in the 3[Official Gazette] in the
prescribed manner.
2. Repeal.––From the date when this Act comes into force, (a) the Jammu
and Kashmir Land Revenue Regulation, 1980, shall be repealed, and (b) all
rules and orders previously issued regarding matters dealt with in this Act so
far as they may be repugnant to it, shall be considered to be repealed :
Provided that, all rules, appointments, assessments and transfers made,
notifications and proclamations issued, authorities and powers conferred, forms
and leases granted, records-of-rights and other records farmed, revised or
1. Substituted by S.O. 3808(E) dated 26.10.2020 for “whole of the Jammu and Kashmir
State”.
2. Certain words deleted by Act X of Samvat 2010.
3. Substituted by S.O. 3808(E) dated 26.10.2020 for “Government Gazette”.
122 LAND REVENUE ACT, SVT. 1996
confirmed, rights  acquired, liabilities incurred, times and places appointed and
other things done under any of such rules and orders, shall, so far as may be,
be deemed to have been respectively made, issued, conferred, granted, framed,
revised, confirmed, acquired, incurred, appointed and done under this Act.
3. Definitions.––In this Act, unless there is something repugnant in the
subject or context,—
1[(1) “Agricultural land” means land which is used or is capable of being
used for the agriculture and allied activities including fallow land ;
(2) “Agriculture and Allied Activities” shall mean raising of crops
including food and non-food crops, fodder or grass; fruits and vegetables,
flowers, any other horticultural crops and plantation; animal husbandry and
dairy; poultry farming, stock breeding; fishery; agro forestry, agro-processing
and other related activities by farmers and farmer groups ;
(3) “Board” means “Board of Revenue”, constituted under this Act ;
(4) “Competent Authority” means the Tehsildar or a Revenue Officer of
equal rank ;]
2[(5)] “estate” means any area —
(a) for which a separate record-of-rights has been made ;
(b) which has been separately assessed to land revenue, or would
have been so assessed if the land revenue had not been released,
compounded for or redeemed ; or
(c) which the Government may, by general rule or special order, declare
to be an estate ;
3[(6) “Government” means the Government of the Union territory of Jammu
and Kashmir ;]
4[(7)] “land” means land which is occupied or has been let for agricultural
purposes or for purposes subservient to agriculture or for pasture and includes
the sites of buildings and other structures situated in such land and trees
1. Clauses (1), (2), (3) AND (4) inserted by S.O. 3808(E) dated 26.10.2020.
2. Existing clause (1) re-numberred as clause (5) ibid.
3. Clause (6) inserted ibid.
4. Existing clause (2) re-numberrred as clause (7) ibid.
LAND REVENUE ACT, SVT. 1996 123
standing on such land, as well as areas covered by or fields floating over
water, and sites of jandars and gharats but does not include the sites of any
building in a town or village abadi or any land appurtenant to such building or
sites ;
1[(8)] “land-holders” does not include 2[an occupant] or an assignee of
land revenue, but does include land-owner, chakdar, and a person to whom a
holding has been transferred or an estate or holding has been let in farm under
this Act for the recovery of an arrear of land revenue, or of a sum recoverable
as such arrear, and every other person not hereinbefore in this clause mentioned
who is in possession of an estate or any share or portion thereof, or in the
enjoyment of any part of the profits of an estate ;
3[(9)] “holding” means a share or portion of an estate hold by one land-
holder or jointly by two or more land-holders ;
4[(10) “Regional Plan” means the land use plan notified by the Competent
Authority for the areas falling out of local area notified under the Development
Act 1970 ;]
5[x x x x]
6[(11)] “land revenue” includes assigned land revenue and any sum
payable in respect of land by way of quit rent or of commutation for service to
the Government or to a person to whom the Government has assigned the right
to receive the payment ;
6[(12)] “arrear of land revenue” means land revenue which remains unpaid
after the date on which it becomes payable ;
6[(13)] “defaulter” means a person liable for an arrear of land revenue, and
includes a person who is responsible as surety for the payment of the arrear
7[or is a lambardar or a public servant who recovers the land revenue ;]
6[(14)] “rates and cesses” means rates and cesses which are primarily
payable by land-holders and includes —
1. Existing clause (3) renumberred as clause (8) by S.O. 3808(E) dated 26.10.2020.
2. Substituted ibid for “a tenant”.
3. Existing clause (4) renumberred as clause (9) ibid.
4. Clause (10) inserted ibid.
5. Existing clause (5) omitted ibid.
6. Existing clauses (6), (7), (8) and (9) renumberred respectively as clauses (11), (12),
(13) and (14) ibid.
7. Added by Act XV of 1972.
124 LAND REVENUE ACT, SVT. 1996
(a) any annual rate chargeable on holders of lands under section 56 of
the 1[Jammu and Kashmir Water Resources (Regulation and
Management) Act, 2010] ;
(b) the village officer’s cesses ;
(c) the education and road cesses ;
(d) sums payable on account of village expenses ; and
(e) sanitation cess ;
2[(15)] “village cess” includes any cess, contribution or due which is
customarily leviable within an estate and is neither a payment for the use of
private property or for personal service, nor imposed by or under any enactment
for the time being in force ;
2[(16)] “village officer” means and includes 3[x x x] 4[x x x] a lambardar, 5[x
x x] ;
2[(17)] “Revenue officer” in any provision of this Act means a Revenue
officer having authority under this Act, to discharge the functions of a Revenue
officer under that provision ;
6[(18) “Occupant” means the person under occupation of the land as
protected tenant or occupancy tenant as defined under the repealed Tenancy
Act or otherwise in authorized cultivation of the land ;]
7[x x x x]
8[9[(19)] 10[“Agricultural year” means the year notified by the Board from
time to time for different years :]
1. Substituted by S.O. 3808(E) dated 26.10.2020 for “section 56 of the Jammu and Kashmir
State Canal and Drainage Act, 1963”.
2. Existing clauses (10), (11) and (12) renumberred as clauses (15), (16) and (17) respectively
ibid.
3. Words “a Zaildar” omitted by Act XXVIII of 1956.
4.  Words “a Safedposh” omitted by Act II of Svt. 2005.
5.  Words “and a Patwari” omitted by Act XV of 1972.
6. Clause (18) inserted by S.O. 3808(E) dated 26.10.2020.
7.  Existing clause (13) omitted ibid. (For earlier amendment see Act XXI of 1957.)
8. Existing clause (14) substituted by SRO-515 dated 30-12-1968.
9. Existing clause (14) renumberred as clause (19) ibid.
10.Opening para substituted ibid.
LAND REVENUE ACT, SVT. 1996 125
Provided that, the Government may, by previous notification in the
1[Official Gazette], alter this definition ;
2[(20)] “notification” means a notification published in the official Gazette
by authority of Government ;
2[(21)] “incumbrance” means a charge upon or claim against land arising
out of a private grant or contract ;
2[(22)] “survey-mark” includes boundary mark ;
2[(23)] “date of a Regular Settlement” means, as regards any estate, the
date on which the record-of-rights of that estate, prepared at such Settlement,
was finally attested ;
3[(24) “Water channel”, “Water Course” and “Water Source” referred to
in this Act shall have the same meaning as defined in the Jammu and Kashmir
Water Resources (Regulation and Management) Act, 2010.]
4. Exclusion of certain land from operation of the Act.––(1) Except so
far as may be necessary for the record, recovery and administration of village
cesses, nothing in this Act applies to land which is occupied as the site of a
town or village and is not assessed to land revenue.
(2) An assistant Collector of the first class may define for the purposes of
this Act, the limits of any such land.
5. Powers to vary limits and alter number of Tehsils, Districts and
Provinces.––The Government may, by notification, vary the limits of the
Tehsils, Districts and Provinces into which the territories administered by it
are divided, and may, by notification, alter the number of those Tehsils, Districts
and Provinces.
4[5A. Board of Revenue. ––(1) There shall be a Board of Revenue for the
Union territory of Jammu and Kashmir, consisting of following members,
namely:––
(a) Financial Commissioner Revenue shall be the ex-officio Chairman ;
and
1. Substituted by S.O. 3808(E) dated 26.10.2020 for “Government Gazette”.
2. Existing clauses (15), (16), (17) and (18) renumberred as clauses (20), (21), (22) and (23)
respectively ibid.
3. Clause (24) inserted ibid.
4. Sections 5A and 5B inserted ibid.
126 LAND REVENUE ACT, SVT. 1996
(b) two other members of the rank of Secretary to the Government to
be appointed by the Government of the Union territory of Jammu
and Kashmir.
(2) Subject to the superintendence, direction and control of the
Government, the Board shall be the Chief Controlling Authority regarding all
the matters provided in this Act.
5B. Powers and functions of the Board. ––(1) The Board shall––
(a) exercise, perform and discharge powers, functions and duties
conferred upon it by or under this Act or any other law for the time
being in force ;
(b) decide all the matters relating to the Acts repealed under section
140, within one year from the Constitution of the Board ; and
(c) perform all the functions entrusted to it by the Government from
time to time.
(2) The terms, references and procedure to be followed by the Board
shall be such as may be notified by the Government.]
CHAPTER II
REVENUE OFFICERS
Classes and Powers
1[6. Classes of Revenue Officers.––(1) There shall be the following classes
of Revenue officers namely: —
(a) the Financial Commissioner ;
(b) the 2[Divisional Commissioner ;]
(c) the Collector ;
(d) the Assistant Collector of the first class ;
(e) the Assistant Collector of the second class.
1. Section 6 substituted by Act XIII of 1956 (for earlier amendment see Act No. III of Svt. 2008).
2. Substituted by Act XI of 1965.
LAND REVENUE ACT, SVT. 1996 127
1[(2) The Deputy Commissioner and the Additional Deputy Commissioner
of a District shall be the Collector thereof ; and a Sub-Divisional Magistrate, an
Assistant Commissioner and a Tehsildar shall be an Assistant Collector of the
First Class and a Naib-Tehsildar an Assistant Collector of the Second Class].
(3) Unless the Government issues a notification to the contrary, the
jurisdiction of the Financial Commissioner shall extend to the whole of the
2[Union territory of Jammu and Kashmir] and of 3[Divisional Commissioners] to
the Provinces and of Collectors and Assistant Collectors to the Districts and
Tehsils respectively in which they are employed.
(4) The Government may by notification confer on any person—
(a) all or any of the powers of a Financial Commissioner, 3[Divisional
Commissioner] or Collector under this Act, or
(b) all or any of the powers with which an Assistant Collector may be
invested thereunder;
and may by notification withdraw any powers so conferred.
(5) A person on whom powers are conferred under sub-section (4) shall
exercise these powers within such local limits and in such classes of cases as
the Government may direct and, except as otherwise directed by the Government,
shall, for all purposes connected with the exercise thereof, be declared to be a
Financial Commissioner, 3[Divisional Commissioner], Collector or Assistant
Collector, as the case may be.
4[(5-a) The Government may, by notification in the 5[Official Gazette],
confer on an Assistant Commissioner or Assistant Settlement Officer the powers
of Collector and such Collector shall exercise those powers in respect of such
cases under this Act or any other law for the time being in force as may be
transferred to him by the Collector from time to time.]
(6) The 3[Divisional Commissioner] and the Collector, shall respectively
include the Settlement Commissioner and Settlement Officer and the Assistant
Collector of the first class shall include Assistant Settlement officer and the
Settlement Tehsildar, and Assistant Collector of the second class shall include
the Settlement Naib Tehsildar :
1. Sub-section (2) substituted by Act VI of 2018, s. 2.
2. Substituted by S.O. 3808(E) dated 26.10.2020 for “State”.
3. Substituted by Act XI of 1965.
4. Sub-section (5-a) inserted by Act XIX of 1961.
5. Substituted by S.O. 3808(E) dated 26.10.2020 for “Government Gazette”.
128 LAND REVENUE ACT, SVT. 1996
Provided that, the jurisdiction of Settlement Commissioner Settlement
officers, Assistant Settlement officers, Settlement Tehsildars and Naib
Tehsildars shall extend only to the tracts under settlement :
Provided further that, the officers other than those specified in the first
proviso shall, unless otherwise directed by the Government, not exercise
jurisdiction in regard to cases arising out of Settlement operations.]
1[6A. Combination of offices.–– It shall be lawful for the Government or
the authority competent, as the case may be, to appoint one and the same
person, being otherwise competent according to law for any two or more of the
offices or to confer upon an officer of one denomination all or any of the
powers or duties of any other officer or officers within certain local limits or
otherwise, as it may deem expedient.]
27. Omitted.
8. Control.––(1) The general superintendence and control over all
Revenue offices shall be vested with the 3[Board].
4[(2) The 5[Divisional Commissioner,] the Collectors and Assistant
Collectors shall be subordinate to and under the control of the Financial
Commissioner.
(3) Subject to the control of the Financial Commissioner, the Collectors
shall be subordinate to and under the control of a 5[Divisional Commissioner].
(4) Subject as aforesaid and to the control of the 5[Divisional
Commissioner,] all other Revenue officers in his district shall be subordinate to
and under the control of a Collector].
6[(5) Subject as aforesaid and to the control of Collector, an Assistant
Collector of the second class shall be subordinate to and under the control of
an Assistant Collector of the first class].
7[9. Power to distribute business.––(1) 8[The Board, the Financial
Commissioner], the 5[Divisional Commissioner] or the Collector may by order
1. Section 6A inserted by S.O. 3808(E) dated 26.10.2020.
2. Section 7 omitted by Act III of Samvat 2008.
3. Substituted by S.O. 3808(E) dated 26.10.2020 for “Government”.
4. Sub-sections (2), (3) and (4) of section 8 substituted by Act XIII of 1956. (For earlier
amendment see Act III of Samvat 2008).
5. Substituted by Act XI of 1965.
6. Sub-section (5) of section 8 inserted by Act XIII of 1956.
7. Sections 9 and 10 substituted by Act XIII of 1956.
8. Substituted by S.O. 3808(E) dated 26.10.2020 for “The Financial Commissioner”.
LAND REVENUE ACT, SVT. 1996 129
in writing distribute in such manner as he thinks fit any business cognizable
by any Revenue Officer under his control.
(2) All Revenue Officers shall exercise the powers vested in them within
the local limits of their jurisdiction. An Assistant Commissioner in a district
and a Naib Tehsildar in a tehsil shall exercise jurisdiction within the whole of
the district or tehsil, as the case may be, subject to such distribution as may be
made by the Deputy Commissioner  or Tehsildar respectively.
10. Power to withdraw and transfer cases.––The Financial Commissioner
or a 1[Divisional Commissioner] or a Collector may withdraw any case pending
before any Revenue officer under his control and either dispose of it himself,
or by written order refer it for disposal to any other Revenue Officer under his
control].
2[10-A. Exercise of powers by Revenue officers.––An order under section
9 or section 10 shall not empower any officer to exercise any powers or deal
with any business which he would not be competent to exercise or deal with
within the local limits of his own jurisdiction.]
Appeals
3[11. Appeals.––Save as otherwise provided by this Act, an appeal
shall lie from an original or appellate order of a Revenue officer as follows,
namely: —
(a) to the Collector when the order is made by an Assistant Collector of
either class ;
(b) to the 1[Divisional Commissioner] when the order is made by a
Collector ;
(c) to the Financial Commissioner when the order is made by a
1[Divisional Commissioner] :
Provided that,—
(1) where an original order is confirmed on first appeal, no further appeal
shall lie except on the grounds mentioned in clauses (a), (b) and (c) of sub-
section (1) of section 100 of the 4[Code of Civil Procedure, 1908 (5 of 1908)] ;
1. Substituted by Act XI of 1965.
2. Section 10-A inserted by Act XIII of 1956.
3. Section 11 substituted by Act XIII of 1956 (for earlier amendment see Act III
of Samvat 2008).
4. Substituted by S.O. 3808(E) dated 26.10.2020 for “Code of Civil Procedure, 1977”.
130 LAND REVENUE ACT, SVT. 1996
(2) where any such order is modified or reversed on appeal by the
Collector, the order made by the 1[Divisional Commissioner] on further appeal,
if any, to him shall be final ;
(3) the Government may especially empower an Assistant Collector of
the first class to hear appeals against the orders of an Assistant Collector of
the second Class.]
12. Limitation for appeals, revisions and reviews.––(1) 2[Save as
otherwise provided in this Act] the period of limitation for an appeal under the
last foregoing section shall he as follows: —
(a) When the appeal lies to the 3[Collector or an
Assistant Collector of the first class] … 60 days ;
(b) When the appeal lies to 4[x x x] the 5[Financial
Commissioner] or 1[Divisional Commissioner] … 90 days.
6[x x x x]
(2) Such provisions of the Limitation Act as apply to appeals, applications
for revision and review in civil suits shall also apply to appeals, applications
for revision and review under this Act.
Review and Revision
713. Review by Revenue Officers.––(1) A Revenue Officer may, either of
his own motion or on the application of any party interested, review and on so
reviewing modify, reverse or confirm, any order passed by himslef or any of his
predecessors in office :
Provided as follows: —
(a) when 8[the Board], a 9[Divisional Commissioner] or Collector thinks it
necessary to review any order which he has not himself passed, and when a
Revenue Officer of a class below that of Collector proposes to review any
1. Substituted by Act XI of 1965.
2.  Inserted by Act XIII of 1956.
3. Substituted for “Wazir-i-Wazarat” by Act III of Samvat 2008.
4. Words “the collector or settlement officer or” omitted ibid.
5.  Substituted by Act XIII of 1956.
6. Proviso omitted by S.O. 3808(E) dated 26.10.2020.
7. Section 13 substituted by Act XIII of 1956 (for earlier amendment see Act I of
Sam vat  2 0 0 1).
8. Words “the Board” inserted by S.O. 3808(E) dated 26.10.2020.
9. Substituted by Act XI of 1956 for “Commissioner”.
LAND REVENUE ACT, SVT. 1996 131
order, whether passed by himself or by any of his predecessors in office, he
shall first obtain the sanction of the Revenue Officer to whose control he is
immediately subject ;
(b) an application for review of an order shall not be entertained unless it
is made within ninety days from the passing of the order, or unless the applicant
satisfies the Revenue Officer that he had sufficient cause for not making the
application within that period ;
(c) an order shall not be modified or reversed unless reasonable notice
has been given to the parties affected thereby to appear and be heard in support
of the order ;
(d) an order against which an appeal has been preferred shall not be reviewed.
(2) For purposes of this section the Collector shall be deemed to be
successor in office of any Revenue Officer of a lower class who has left the
district or has ceased to exercise powers as a Revenue Officer, and to whom
there is no successor in office.
(3) An appeal shall not lie from an order refusing review or confirming on
review a previous order.]
114. Omitted.
2[15. Power to revise orders.––(1) The 3[Financial Commissioner]  may at
any time call for the record of any case pending before or disposed of by any
Revenue Officer under 4[his control].
(2) The 5[Divisional Commissioner] may call for the record of any case
pending before or disposed of by any Revenue Officer subordinate to him.
(3) If in any case in which, the 5[Divisional Commissioner] has called for
a record he is of opinion that the proceedings taken or order made should be
modified or revised he shall report case with his opinion thereon for the orders
of the 3[Financial Commissioner.]
1[(4) The Financial Commissioner may, in any case called for by him
under sub-section (1) or reported to him under sub-section (3), pass such
order as he thinks fit :
1. Section 14 repealed by Act Samvat XIII of 2008 (for earlier amendment see Act I of Svt.
2000).
2. Section 15 substituted ibid (for earlier amendment see Act I of Samvat 2000).
3. Substituted by Act XIII of 1956 for “Government”.
4. Substituted ibid for “its control”.
5. Substituted by Act XI of 1956 for “Commissioner”.
6. Sub-section (4) of section 15 substituted by Act XIII of 1956.
132 LAND REVENUE ACT, SVT. 1996
Provided that, he shall not under this section pass an order reversing or
modifying any proceeding or order of a subordinate officer affecting any
question of right between private persons without giving those persons an
opportunity of being heard.]
15-A. Power of Revenue officer to summon persons.––(1) A Revenue
officer may summon any person whose attendance he considers necessary for
the purpose of any business before him as a Revenue officer.
(2) A person so summoned shall be bound to appear at the time and place
mentioned in the summons in person or if the summons so allows, by his
recognised agent or by a legal practitioner holding authority granted by the
High Court to appear and act in Civil Courts.
(3) The person attending in obedience to the summons shall be bound to
state the truth upon any matter respecting which he is examined or makes
statements and to produce such document and other things relating to any
such matter as the Revenue officer may require.
15-B. Mode of service of summons. ––(1) A summons issued by a Revenue
officer shall, if practicable, be served (a) personally on the person to whom it is
addressed, or failing him, (b) on his recognised agent, or (c) on an adult male
member of his family usually residing with him.
(2) If service cannot be so made, or if acceptance of service so made is
refused, the summons may be served by posting a copy thereof at the usual or
last known place of residence of the person to whom it is addressed or if that
person does not reside in the district in which the Revenue officer is employed,
and the case to which the summons relates has reference to land in that District,
then by posting a copy of the summons on some conspicuous place in or near
the estate wherein land is situate.
(3) If the summons relates to a case in which persons having the same
interest are so numerous that personal service on all of them is not reasonably
practicable, it may, it the Revenue officer so directs, be served by delivery of a
copy thereof to such of those persons as the Revenue officer nominates in this
behalf, and by proclamation of the contents thereof for the information of the
other persons interested.
(4) India Act V1 of 1898.––A summons may, if the Revenue officer so
directs, be served on the person named therein, either in addition to or in
substitution for any other mode of service, by forwarding the summons by
post in a letter addressed to the person and registered under the Indian Post
Office Act, 1898.
LAND REVENUE ACT, SVT. 1996 133
(5) When a summons is so forwarded in a letter and it is proved that the
letter was properly addressed and duly posted and registered, the Revenue
officer may presume that the summons was served at the time when the letter
would be delivered in the ordinary course of post.
15-C. Mode of service of notice, order or proclamation or copy thereof.––  A
notice, order or proclamation or copy of any such document issued by a
Revenue officer for service on any person shall be served in the manner provided
in the last forgoing section for the service of a summons.
15-D. Mode of making proclamation.–– When a proclamation relating to
any land is issued by a Revenue officer, it shall in addition to any other mode
of publication which may be prescribed in any provision of this Act, be made
by beet of drum, or other customary method and by the posting of a copy
thereof on a conspicuous place in or near the land to which it relates.
16. Persons by whom appearances and applications may be made before and
to Revenue officers. ––(1) Appearances before a Revenue officer and applications to
and acts to be done before him under this Act, may he made or done —
(a) by parties themselves, or
(b) by persons holding general or special powers of attorney on behalf
of such party, or
(c) by any class of legal practitioners holding authority granted by the
High Court to appear and act in Civil Courts :
Provided that, any Revenue officer may in any case for reasons to be
recorded by him, require the personal attendance of any party :
Provided also that, no pardah-nashin lady or person who is exempted from
personal appearance in a Civil Court shall be required to appear in person :
1[Provided further that when the Financial Commissioner or the Settlement
Commissioner is holding office in a Province other than the one to which an
appeal, review or revision pertains, such appeal, review or revision may be
presented before a local Revenue Officer of the highest rank at the station for
transmission to Financial Commissioner or the Settlement Commissioner, as
the case may be,]
2[(d) by such class of retired Revenue officer not below the rank of a
Tehsildar who has functioned as such for a period of not less than
1. Third proviso to section 16 added by Act XXI of 1957.
2. Inserted by Act XVI of 1973, s.2.
134 LAND REVENUE ACT, SVT. 1996
ten years and is conversant with laws relating to the Revenue
Department holding license issued by such authority, in such
manner, subject to such conditions and on payment of such fees as
may be prescribed by rules made by the Government.]
Supplementary Provisions
17. Place of sitting.–– A Revenue officer may for exercising his powers
under this Act sit at any place within the local limits of his jurisdiction.
18. Holidays.–– Any proceeding of a Revenue officer held on a day
declared to be a holiday shall not be invalid by reason only of the fact that it
was held on such day.
19. Retention of powers by Revenue officer on transfer.–– When a
Revenue officer of any class who has been invested under the foregoing
provisions of this Act with any powers to be exercised in any local area is
transferred from that local area to another as a Revenue officer of the same or
a higher class, he shall continue to exercise those powers in that other local
area unless the Government otherwise directs.
1[x x x x].
2[19-A. Power to refer for enquiry and report.–– A Revenue officer may
refer a case which he is empowered to dispose of under this Act to another
Revenue officer subordinate to him for enquiry and report, and may decide the
case upon such enquiry and report.]
3[CHAPTER III
REPEALED]
CHAPTER IV
Records-of-rights and Annual Records
21. Record of rights and documents Included therein. ––(1) Save as
otherwise provided by this Chapter, there shall he a record-of-rights for
each estate.
(2) The record-of-rights for an estate shall include the following
documents, namely: —
1. Proviso to section 19 deleted by Act III of Samvat 2008.
2. Section 19-A inserted by Act XII of 2005.
3. Chapter III along with section 20 repealed by section 7 of the Jammu and Kashmir
Lambardari Act, 1972 (Act X of 1972) w.e.f. 1-5-1973.
LAND REVENUE ACT, SVT. 1996 135
(a) statements showing, so far as may be practicable—
(i) the persons who are land-holders, 1[occupants] of land
revenue in the estate, or who are entitled to receive any of
the rents, profits or produce of the estate or to occupy land
therein ;
(ii) the nature and extent of the interests of those persons; and
the conditions and liabilities attaching thereto ; and
(iii) the rent, land revenue, rates, cesses or other payments due
from and to each of those persons and to the 2[Union territory
of Jammu and Kashmir] ;
3[(iv) survey number or plot number held within its area ;
(v) type and characteristics of soil ;]
(b) a statement of customs respecting rights and liabilities in the
estate ;
(c) a map of the estate ;
(d) such other documents as the 4[Financial Commissioner with the
previous sanction of the Government] may prescribe.
5[EXPLANATION. –– Record-of-rights mentioned above includes record-of-
rights and the map prepared and transferred under the
provisions of the Jammu and Kashmir Consolidation of
Holdings Act, 1962.]
22. Making of special revision of record-of-rights. ––(1) Where it  appears
to the Government that a records-of-rights for an estate does not exist or that
the existing records-of rights for an estate requires revision, it may by a
notification direct that a records-of-rights be made or that the record-of-rights
be revised, as the case may be.
(2) The notification may direct that the records-of-rights may be made or
specially revised for all or any estate in any local area.
1. Substituted by S.O. 3808(E) dated 26.10.2020 for “tenants or assignees”.
2. Substituted ibid for “State”.
3. Sub-clauses (iv) and (v) inserted ibid.
4.  Substituted by Act XIII of 1956 for “Government”.
5.  Explanation under section 21 added by Act XV of 1972.
136 LAND REVENUE ACT, SVT. 1996
(3) A record-of-rights made or specially revised for an estate under this
section shall be deemed to be the record-of-rights for the estate, but shall not
affect any presumption in favour of the 1[Union territory of Jammu and Kashmir]
which has already arisen from any previous record-of-rights.
2[22-A. Preparation of Pass Book. ––(1) The Deputy Commissioner of
the District shall cause to be prepared a Pass Book for every land holder in his
District containing record of rights, agriculture holding, transfer of rights,
ration cards, subsidies, liabilities etc. in revenue estate to enable the land
holder make its use for credit facilities and for other matters connected therewith
or incidental thereto.
3[(2) The pass book shall be in such form and valid for such period as
may be prescribed and the Board shall strive for preparing, issuing and
maintaining the passbooks in digital format, and the Board shall be competent
to issue direction for this purpose.]
(3) The Pass Book shall be completed by such persons and in such
manner as may be prescribed. The person so authorised shall be the competent
authority for purposes of sections 22-A, 22-B, 22-C, 22-D, 22-E, 22-F, 22-G and
22-H of this Act.
(4) On presentation of the Pass Book at the time of attestation of mutation
or otherwise with a regard to any change in the interest of the holding of the
land holder the revenue officer, after being satisfied of the correctness of the
changes on the basis of the mutation proceedings and other relevant evidence
shall make an entry with respect to such change in the Pass Book in such form
and manner as may be prescribed.
(5) The holder of the Pass Book shall get it updated within one
month after the expiry of its period of validity and on his failure to get it
validated, Pass Book shall otherwise, not be entertained at legal document
whenever presented.
(6) Soon after the consignment of the next Jamabandi of the revenue estate
in the Sadar Office but not later than 30th April of the year succeeding the year
in which Jamabandi has been completed, the holder of the Pass Book shall hand
it over to the new Jamabandi against receipt as may be prescribed. However,
pending updation of the Pass Book, the entries therein for the period of the
preceding Jamabandi would continue to remain valid for that period only.
1. Substituted by S.O. 3808(E) dated 26.10.2020 for “State”.
2. Sections 22-A to 22-I inserted by Act VII of 2002, s. 2.
3. Sub-section (2) substituted by S.O. 3808(E) dated 26.10.2020.
LAND REVENUE ACT, SVT. 1996 137
(7) Every entry made in the manner prescribed, in the Pass Book issued under
this section shall be presumed to be true and correct until the contrary is proved.
(8) The entries in Pass Book shall carry the same evidentiary value as if these
were certified copies of the record-of-rights and other public record for all intents
and purposes before the Courts and the financial institutions including Banks.
(9) If there be any mistake in the Pass Book, the same can be challenged
by mak

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