Section 28(1) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(1)All objections received by the [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] shall, as soon as may be, after the expiry of the period of limitation prescribed therefor, be submitted by him to the [Consolidation-Tehsildar] [Substituted by Act XXVI of 1969.] who shall dispose of the same in the manner hereinafter provided after giving notice to the parties concerned and the Consolidation Committee.
