Section 26(3) in Jammu and Kashmir Alienation of Land Act, SVT. 1995 (1938 A.D)
(3)When any such appellate Court passes an order rejecting such application the [Deputy Commissioner] [Substituted by Act III of Samvat 2008 for "Wazir-i-Wazarat".] may, within three months after the date upon which he is informed of such order, apply to the High Court for revision thereof.
