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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(3) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(3)The Director of Consolidation or the Settlement Officer (Consolidation) hearing an appeal under sub-section (1) or (2) shall be deemed to be a Court of competent jurisdiction and the decision given shall, except as otherwise provided by or under this Act, be final and not questioned in any Court of law.]