Section 27 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
27. Publication and objections on the Statement of Proposals.
(1)The Statement of Proposals prepared under section 26 shall be published in the unit.(2)Any person affected by the proposals shall, within twenty-one days of such publication, file an objection in writing before the [Consolidation Naib-Tehsildar.] [Substituted by Act XXVI of 1969.](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.
