Section 26(2) in Jammu and Kashmir Alienation of Land Act, SVT. 1995 (1938 A.D)
(2)When it appears to the [Deputy Commissioner] [Substituted by Act III of Samvat 2008 for "Wazir-i-Wazarat".] that any Civil Court has either before or after the date when this Act comes into operation, passed a decree or order contrary to any of the provisions of this Act, the [Deputy Commissioner] [Substituted by Act III of Samvat 2008 for "Wazir-i-Wazarat"] may apply for the revision of such decree or order to the Court, if any, to which an appeal would lie from such decree or order or in which an appeal could have been instituted at the time when the decree or order was passed or in any other case, to the High Court. And when the Court finds that such decree or order is contrary to any of the provisions of this Act it shall alter it so as to make it consistent with this Act. Such application shall be made within three months of the date upon which the [Deputy Commissioner] [Substituted by Act III of Samvat 2008 for "Wazir-i-Wazarat".] is informed of such decree or order.
