Section 22(2) in Jammu and Kashmir Agrarian Reforms Act, 1976
(2)Save as otherwise provided in sub-section (1), the provisions of the Jammu and Kashmir Limitation Act, Samvat 1995 shall apply to appeals under this Act:Provided that notwithstanding anything contained in section 9 of the Jammu and Kashmir Limitation Act, Samvat 1995, the period intervening 25th March, 1975 and the commencement of this Act shall be excluded in computing the period of limitation applicable to appeals.
