Section 30(1) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(1)The Settlement Officer (Consolidation) shall confirm the Statement of Proposals-(a)if no objections are filed within the time specified in section 27 or where no action has been taken by him under section 29 ; or(b)where such objections are filed or where action has been taken by him under section 22 after such modifications or alterations as may be necessary in view of the orders passed under sections 28 and 29.
