Section 30 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
30. Confirmation of the Statement of Proposals.
(1)The Settlement Officer (Consolidation) shall confirm the Statement of Proposals-(a)if no objections are filed within the time specified in section 27 or where no action has been taken by him under section 29 ; or(b)where such objections are filed or where action has been taken by him under section 22 after such modifications or alterations as may be necessary in view of the orders passed under sections 28 and 29.(2)The Statement of Proposals so confirmed shall be published in the unit and shall, except as otherwise provided by or under this Act, be final.(3)The [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] shall thereupon issue allotment orders, on the basis of the Statement of Proposals as confirmed by the Settlement Officer (Consolidation) in such form as may be prescribed.
