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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(2) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(2)Any person aggrieved by the order of the Settlement Officer (Consolidation) under sub-section (1) may, within 30 days of the date of the order, file an appeal before the Director of Consolidation who shall, after hearing the parties concerned, give his decision thereon.