Section 10 in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968
10. Appeals form awards in respect of compensation.
- Any person aggrieved by an award of the arbitrator make under section 8 may, within thirty days from the date of such award, prefer an appeal to the High Court:Provided that the High Court may entertain the appeal after the expiry of the said period of thirty days, if it is satisfied that the applicant was presented by sufficient cause from filing the appeal in time.
