Section 16(2) in The Jammu and Kashmir Debtors, Relief Act 1976
(2)Any party aggrieved by a final order of a Board under this Act may prefer an appeal to the Appellate Authority to be appointed by the government having jurisdiction in the area, against such order within sixty days from the date of the order and there shall be no further appeal :Provided that in respect of the cases arising in any area specified in the proviso to section 4, the period of limitation shall be twice such period.
