Section 11(1) in The Jammu and Kashmir Agricultural Income Tax Act, 1962
(1)Any assess objecting to the amount of rate at which he is assessed under section 8 or denying his liability to be assessed under this Act or objecting to any order against him [under section 4-A, 8-B and 9] [Substituted by Act No. XVIII of 1966 for 'under section 9'.] made by the assessing authority may appeal to the appellate authority.
