Section 30(4) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(4)If in any case in which a [Commissioner] [Now Divisional Commissioner.] has called for the record he is of the opinion that the proceedings taken or the order made should be modified or reversed, he shall report that case with his report thereon for the orders of the Financial Commissioner.
