Section 21(2) in Jammu and Kashmir Agrarian Reforms Act, 1976
(2)[ The Revenue Minister may at any time call for the record of any case in which a Tehsildar or an Assistant Commissioner has passed orders in respect of any evacuees' land or State land or of any case in which Commissioner has passed final order and if he finds that a question of law or public interest is involved in the case, he may pass such orders thereon as he thinks fit:Provided that no order shall be passed against any party without affording that party an opportunity of being heard.] [Substitution by Act No. IV of 1989, section 5.]
