Section 28(2) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(2)[ Any person aggrieved by the order of the Consolidation Tehsildar under sub-section (1) may, within thirty days of the date of the order, file an appeal before the Settlement Officer (Consolidation) and any person aggrieved by the order of the Settlement Officer (Consolidation) may, within thirty days, appeal to the Director of Consolidation. The decision of the Director of Consolidation shall, except as otherwise provided by or under this Act, be final.] [Sub-section (2) substituted by Act XXVI of 1969.]
