Section 7(1) in The Jammu and Kashmir Common Lands (Regulation) Act, 1956
(1)Any land-owner whose rights have been distinguished under section 6 may, within six months from the date of the order of assignment made by the Collector, apply to the Collector, in such form as may be prescribed, for the determination of the amount of compensation payable to him by the concerned inhabitants of the village :Provided that the Collector may entertain the application after the expiry of the said period of six months, if he is satisfied that the applicant was prevented by the sufficient cause from filing the application in time.
