Section 21(3) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(3)Every tenure-holder, to whom an extract has been sent under sub-section (2) and any other person likely to be affected thereby, may, within twenty-one days of the publication of the statement of holdings, file objections thereon before [Consolidation Naib-Telisildar.] [Substituted by Act XXVI of 1969.]
