Section 18 in The Jammu and Kashmir Bhudan Yagna Act, 1960
18. Order of revenue officer subject to appeal.
(1)Any party aggrieved by the order of the revenue officer rejecting an objection passed under subsection (7) of section 17 or any other person interested in the land who had no notice of the proceedings under section 17 may, within a period of sixty days from the date of such order, file an appeal before the Collector of the district in which the land is situate.(2)The order of the Collector made under sub-section (1) shall not be subject to any further appeal or revision but any party aggrieved by the order may, within a period of sixty days from the date of such order, institute a suit in a Civil Court having jurisdiction to have the order set aside and subject to the results of such suit, if any, the order of the Collector shall be final.(3)Except as provided in sub-section (1) and (2) no suit or other proceedings shall lie in any Civil or Revenue Court in respect of any order or decree concerning any matter which has been the subject of any proceedings taken under this Act.
