Section 9(1) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(1)Any person aggrieved by the order of the Consolidation Naib-Tehsildar or Consolidation Tehsildar under sub-section (3) or sub-section (5) of section 8, as the case may be, may, within 30 days of the date of the order, file an appeal before the Settlement Officer (Consolidation) who shall, after hearing the parties concerned, give his decision thereon.
