Section 15 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
15. [ Objections regarding partition. [Section 15 substituted by Act XXVI of 1969.]
(1)Any person aggrieved by the order of the Consolidation Naib-Tehsildar or the Consolidation Tehsildar under section 14 may, within 30 days of the date of the order, file an appeal before the Settlement Officer (Consolidation) who shall, after hearing the parties concerned, give his decision thereon.(2)Any person aggrieved by the order of the Settlement Officer (Consolidation) under sub-section (1) may, within 30 days of the date of the order, file an appeal before the Director of Consolidation who shall, after hearing the parties concerned, give his decision thereon.(3)The decision of Director Consolidation and subject thereto of the Settlement Officer (Consolidation) under this section shall, except as otherwise provided by or under this Act, be final and not be questioned before any court of law.]
