Section 21(5) in Jammu and Kashmir Agrarian Reforms Act, 1976
(5)Second appeal against a final order pending before the Financial Commissioner or any revision against a final order pending before the Revenue Minister under the Jammu and Kashmir Agrarian Reforms Act, 1972 or the rules framed thereunder shall be disposed of in accordance with the provisions of this Act by the Revenue Minister, the second appeal before the Financial Commissioner being treated as an application for revision under this Act.
