Section 27(3) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(3)Any member of the public affected or any person having interest or right, in addition to the right of public highway in or over any public land, or having any other interest or right which is substantially prejudiced by the proposals under sub-sections (6) and (7) of section 26 shall, within twenty one days after the publication under sub-section (1), file an objection before the [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] stating the nature of such interest or right.
