Section 21(6) in Jammu and Kashmir Agrarian Reforms Act, 1976
(6)Any appeal or revision against-any other order passed under the Jammu and Kashmir Agrarian Reforms Act, 1972 or the rules framed thereunder, pending at the commencement of this Act, shall abate, but nothing herein shall deprive an aggrieved party from contesting such order in an appeal or a revision against a final order that may be passed in the proceedings from which such appeal or revision had arisen.
