Section 30(1) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(1)Any person aggrieved by an order made under section 8, section 14, [section 25 or section 29-A] [Substituted by Act XIX of 1987, section 9.] may prefer an appeal-(a)to the Custodian, where the original order has been passed by a Deputy or an Assistant Custodian;(b)to [the Custodian General] [Substituted by Act XXIII of Svt 2007 for 'High Court'.], where the original [or appellate] [Inserted by Act XXIII of Svt 2007 for 'High Court'.] order has been passed by the Custodian, an Additional Custodian or an authorised Deputy Custodian;(c)[ to the High Court, against the order of the Custodian General : [Clause (c) with proviso inserted by Act XXIII of Svt. 2007.]Provided that no appeal shall lie to the High Court against concurrent finding of the Custodian and the Custodian General.]
