Section 30(7) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(7)The period of limitation for an appeal under sub-section (1) shall be 60 days from the date of the order appealed against :Provided that in the District of Ladakh, Gilgit, Rajouri, Poonch and Doda and the Niabat of Amas in the Reasi Tehsil of Udhampur District, twice the period of limitation prescribed for appeal under this section shall be allowed.
