Section 221(4) in Jammu and Kashmir Municipal Corporation Act, 2000
(4)If, when the Commissioner required any building to be set forward, the owner, of the building is dissatisfied with the price fixed to be paid to the Corporation or with any of the terms and conditions of conveyance, the Commissioner shall, upon the application of the owner at any time within fifteen days after the said terms and conditions are communicated to him, refer the case for the determination of the Court of the District Judge whose decision thereon shall be final.
