Section 10 in Jammu and Kashmir Land Revenue Act, 1996
10. Appeals.
- Save as otherwise provided by this Act, an appeal shall lie from an original or appellate order of a Revenue Officer as follows :-(a)To the collector when the order is made by an Assistant Collector of either class;(b)To the Divisional commissioner when the order is made by the collector;(c)To the financial Commissioner when the order is mad e by a Divisional Commissioner :Provided That :-(1)when an original order is confirmed on first appeal, no further appeal shall lie except on the grounds mentioned in clauses (a),(b)and (c) of sub-section (1).(2)The Government may especially empower an Assistant Collector of the first class to hear appeals against the orders of an Assistant Collector of the second class.
