Section 24(3) in Jammu and Kashmir Agrarian Reforms Act, 1976
(3)[ When the appellate or the revisional authority, as the case may be, is holding office in a province other than the one to which the appeal or revision pertains, the appeal may be preferred or the application for revision may be presented, before a local Revenue Officer not below the rank of a Tehsildar for transmission to such appellate or revisional authority:Provided that an appeal or application relating to the district of Ladakh may always be presented before a local Revenue Officer not below the rank of a Tehsildar for transmission to the appellate or revisional authority, as the case may be] [Substituted by Act No. V of 1979, section 3.].
