Section 24 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
24. Disposal of objections on the Statement of Principles.
(1)The [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] shall, after hearing the parties, if necessary, on the objections filed under section 23 and taking into account the views of the Consolidation Committee, submit his report on those objections to the [Consolidation Tehsildar] [Substituted by Act XXVI of 1969.] who shall dispose of the objections in the manner prescribed.(2)Where no objections have been filed within the time specified under section 23, the [Consolidation Tehsildar] [Substituted by Act XXVI of 1969.] shall, with a. view to examine the correctness of the Statement of Principles prepared under section 22, make a local, inspection, of the unit after giving due notice of his intention to do so to the Consolidation Committee. The [Consolidation Tehsildar] [Substituted by Act XXVI of 1969.] may, thereafter, make such modifications or alterations to the Statement of Principles as he may consider expedient or necessary.(3)[ Any person aggrieved by the order of the Consolidation Tehsildar under sub-section (1) or sub-section (2), as the case may be, may within thirty days of the date of the order, file an appeal before the Settlement Officer (Consolidation).] [Sub-section (3) substituted by Act XXVI of 1969.](4)The [Consolidation Tehsildar] [Substituted by Act XXVI of 1969.] and the Settlement Officer (Consolidation) may, before deciding the objection or the appeal, as the case may be, make a local inspection of the unit after giving due notice of their intention to do so to the parties concerned and the Consolidation Committee.(5)[ Any person aggrieved by the order of the Settlement officer (Consolidation) under sub-section (3) may, within 30 days of the date of the order, file an appeal before the Director of Consolidation, who shall, after hearing the parties concerned, give his decision thereon.(6)The decision of the Director of Consolidation and subject thereto of the Settlement Officer (Consolidation) under this section shall, except as otherwise provided by or under the Act, be final.] [Sub-sections (5) and (6) added by Act XXVI of 1969.]
