Section 52 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
52. Penalty for contravening provisions of section 5.
- [(1) Any person who contravenes the provisions of section 5 (d) (i) or who obstructs the consolidation proceedings without lawful excuse, shall be liable under orders of a [Consolidation Tehsildar] [Sub-section (1) substituted by Act XXV of 1966.] to a fine not exceeding one hundred rupees.](2)A transfer made in contravention of provisions of section 5 (d) (ii) shall not be valid or recognised, notwithstanding to the contrary, anything contained in any law for the time being in force.(3)[ Any person aggrieved by the order of the Consolidation Tehsildar under sub-section (1) may, within thirty days of the date of the order appeal to the Settlement Officer (Consolidation) and any person aggrieved by the order of the Settlement Officer (Consolidation) may, within thirty days, appeal to the Director of Consolidation. The decision of the Director of Consolidation shall, except as otherwise provided by or under this Act, be final.] [Sub-section (3) inserted by Act XXVI of 1969.]
