Section 21(4) in Jammu and Kashmir Agrarian Reforms Act, 1976
(4)First appeal against a final order passed under the Jammu and Kashmir Agrarian Reforms Act, 1972 or the rules framed thereunder pending at the commencement of this Act shall be transferred to the Commissioner having jurisdiction in the area to which such appeal relates and the Commissioner shall thereupon dispose of such appeal in accordance with the provisions of this Act.
