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State of Jammu-Kashmir - Section

Section 15 in The Jammu and Kashmir Common Lands (Regulation) Act, 1956

15. Appeal.

(1)An appeal shall lie from-
(a)any order made by a Revenue Officer to the Collector ;
(b)any order or award made by the Collector to the [Commissioner] [Now Divisional Commissioner.] ; and
(c)any order of the [Commissioner] [Now Divisional Commissioner.], to the Financial Commissioner :
Provided that when an original award or order is confirmed on first appeal, a further appeal shall not lie.
(2)The period of limitation for an appeal under this section shall run from the date of the award or order appealed against and shall be as follows :
(a) when theappeal lies to the Collector ... 30 days
(b) when theappeal lies to the[Commissioner] [Now Divisional Commissioner.]or the Financial Commissioner ... 60 days
(3)In computing the period for an appeal from an order or award under this Act, the provisions of the Jammu and Kashmir Limitation Act, 1995 shall apply.
(4)For the purposes of this Act, the Collector, the [Commissioner] [Now Divisional Commissioner.] and the Financial Commissioner may, in so far as may be necessary or expedient to do so, exercise all the powers of Revenue Officer or a Revenue Court, as the case may be, under the Jammu and Kashmir Land Revenue Act, 1996 and the Jammu and Kashmir Tenancy Act, 1980.