Section 15(1) in The Jammu and Kashmir Common Lands (Regulation) Act, 1956
(1)An appeal shall lie from-(a)any order made by a Revenue Officer to the Collector ;(b)any order or award made by the Collector to the [Commissioner] [Now Divisional Commissioner.] ; and(c)any order of the [Commissioner] [Now Divisional Commissioner.], to the Financial Commissioner :Provided that when an original award or order is confirmed on first appeal, a further appeal shall not lie.
