Section 30 in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
30. [ Appeal and Revision. [Section 30 substituted by Act No. XIII of 1956.]
(1)Save as otherwise provided by this Act, an appeal from an original order of a revenue officer shall lie as follows, namely :-(a)to the Collector when the order is made by an Assistant Collector of either class ;(b)to the [Commissioner] when the order is made by a Collector or Commissioner in appeal.(2)No appeal shall lie from an order made by a Collector or [Commissioner] [Now Divisional Commissioner.] in appeal.(3)The Financial Commissioner or [Commissioner] [Now Divisional Commissioner.] may call ; for the record of any case pending before disposed of by any revenue officer subordinate to him.(4)If in any case in which a [Commissioner] [Now Divisional Commissioner.] has called for the record he is of the opinion that the proceedings taken or the order made should be modified or reversed, he shall report that case with his report thereon for the orders of the Financial Commissioner.(5)The Financial Commissioner may, in any case called for by him under sub-section (3) or reported to him under sub-section (4), pass such order as he thinks fit.(6)Whenever it is made to appear to the Government that a case decided by the Financial Commissioner involves a substantial question of law or a question of public interest, it may, call for the record of the case and pass such order thereon as it thinks fit.(7)The period of limitation for an appeal under sub-section (1) shall be 60 days from the date of the order appealed against :Provided that in the District of Ladakh, Gilgit, Rajouri, Poonch and Doda and the Niabat of Amas in the Reasi Tehsil of Udhampur District, twice the period of limitation prescribed for appeal under this section shall be allowed.(8)Notwithstanding anything contained in this Act, all appeals and revision applications pending before the Revenue Minister on the, [date of commencement of the Jammu and Kashmir Land Revenue and Allied Laws (Amendment) Ordinance, 1956, shall be disposed of by him.] [Date of commencement of the Ordinance is 2nd February, 1956.]
