Section 30(8) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(8)Notwithstanding anything contained in this Act, all appeals and revision applications pending before the Revenue Minister on the, [date of commencement of the Jammu and Kashmir Land Revenue and Allied Laws (Amendment) Ordinance, 1956, shall be disposed of by him.] [Date of commencement of the Ordinance is 2nd February, 1956.]
