Section 30A in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
30A. [ Persons by whom appearances and applications may be made before and to revenue officers. [Section 30-A added by Act No. XV of 2008.]
- In the matter of appearances before a revenue officer and applications to and acts to be done before him, under this Act, the provisions of section 16 of the Land Revenue Act, 1996, shall apply :Provided that when an appellate or re-visional authority is holding office in a province other than the one to which an appeal or revision pertains, such appeal or revision may be presented before a revenue officer for transmission of the case of the appellant or the applicant, as the case may be, to such appellate or re-visional authority.]
