Section 29(1) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(1)Any objection under section 27 or an appeal under sub-section (2) of section 28 may be admitted by the [Consolidation Tehsildar] [Substituted by Act XXVI of 1969.], or the Settlement Officer (Consolidation), as the case may be, after the period of limitation prescribed therefor under this Act, if the objector or the appellant satisfies the authority concern that material injustice is likely to be caused to him if the objection or appeal is not admitted.
