Section 29 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
29. Objections and Appeals after period of limitation.
(1)Any objection under section 27 or an appeal under sub-section (2) of section 28 may be admitted by the [Consolidation Tehsildar] [Substituted by Act XXVI of 1969.], or the Settlement Officer (Consolidation), as the case may be, after the period of limitation prescribed therefor under this Act, if the objector or the appellant satisfies the authority concern that material injustice is likely to be caused to him if the objection or appeal is not admitted.(2)The objection or appeal on admission under sub-section (1), shall be heard in the manner provided therefor under section 28.(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.
