Section 13(4) in The Jammu and Kashmir State Town Planning Act, 1963
(4)Any person aggrieved by the order of the prescribed authority directing the person to demolish, alter or pull down the building or part thereof under sub-section (3), may prefer an appeal to the Minister or the authority appointed by him in this behalf within ten days after the date of aforesaid order of the prescribed authority. The memorandum of appeal need not be accompanied by a copy of order appealed against :Provided that the Minister or the authority appointed by him in this behalf shall decide the appeal within ten days from the date the appeal is filed; failing which it shall be presumed that the appeal has been accepted :Provided further that the Minister or the authority appointed by him in this behalf may, either before or after the tiling of the appeal, compound the offence and accept by way of compensation such sum as he or it may deem reasonable subject to such rules, regulations and orders as may be prescribed. Where an offence has been compounded no further action shall be taken against the aggrieved person in respect of the offence so compounded. The sum so accepted shall be recoverable as arrears of land revenue.
