Section 13(1) in The Jammu and Kashmir Control of Building Operations Act, 1988
(1)An appeal against the order of an Authority made under [section 5 or] [Substituted by Act, VI of 1997, Section 5. w.e.f. 28-5-1998.] section 7 shall lie to such person as the Government may, by notification in the Government Gazette, appoint in this behalf (hereinafter called 'the Appellate Officer') within seven days after the date of the aforesaid order of the Authority. The memorandum of appeal need not be accompanied by copy of order appealed from.
