Section 55 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
55. [ Power of Financial Commissioner to call for records and to revise order. [Section 55 substituted by Act XXVI of 1969.]
- The Financial Commissioner may call for the record of any case or proceeding pending before or decided by any consolidation court or authority appointed under, this Act and after affording reasonable opportunity of hearing to the parties concerned, pass such orders in the case or proceeding as he thinks fit :Provided that no order shall be revised where an application for revision is not made within-(a)three months in case of an order made by the Consolidation Naib-Tehsildar or Consolidation Tehsildar ;(b)two months in case of an order made by the Settlement Officer (Consolidation) ; and(c)one month in case of an order made by the Director of Consolidation.]
