Section 29(3) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(3)Notwithstanding anything contained in sub-section (1), no objection or appeal shall be admitted under sub-section (1)-(i)by the [Consolidation Tehsildar] [Substituted by Act XXVI of 1969.]-(a)where objections have been taken, after decision thereof under section 28,(b)where no objections have been taken, after thirty days of the publication of the Statement of Proposals under section 27.(ii)by the Settlement Officer (Consolidation) after the confirmation of the Statement of Proposals under section 30.
