Section 14 in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976
14. Appeal and revision.
(1)Any person aggrieved by a final order of the Tribunal under this Act may appeal to an appellate Authority appointed by the Government and there shall be no further appeal. The memorandum of appeal shall be accompanied by such Court-fee as may be notified by the Government.(2)Whenever it made to appear to the Government that a case decided finally by a Tribunal or an Appellate Authority involves a substantial question of law or a question of public interest, it may call for the records of the case and pass such order thereon as it thinks fit:Provided that the Government shall not pass an order under this sub-section against any person without giving him an opportunity of being heard.
