Section 88(2) in Jammu and Kashmir Co-Operative Societies Act, 1989
(2)The prescribed officer shall consider every objections submitted under sub-section (1) and make an order in writing either upholding or over ruling it:Provided that when the question raised by an objection is in the opinion of the officer one of such nature that it cannot be satisfactorily decided except by a civil court, he shall postpone the proceedings on the application until the question has been so decided.
