Section 24(3) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(3)[ Any person aggrieved by the order of the Consolidation Tehsildar under sub-section (1) or sub-section (2), as the case may be, may within thirty days of the date of the order, file an appeal before the Settlement Officer (Consolidation).] [Sub-section (3) substituted by Act XXVI of 1969.]
