Section 31(2) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
(2)[ Notwithstanding anything contained to the contrary in any other law for the time being in force, the Judicial Magistrate shall make an order under sub-section (1) within thirty days from the date of presentation by the Forest Officer or any other party having any interest in the property.] [Inserted by Act XL of 1966, Section 4.]
