Section 42 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
42. Disposal of objections.
(1)On receipt of the objection and the report under section 41, the [Consolidation Tehsildar] [Substituted by Act XXVI of 1969.] shall, after giving due notice to the objector, dispose of the objection in the manner prescribed.(2)[ An appeal against the order of the Consolidation Tehsildar under sub-section (1) shall lie to the Settlement Officer (Consolidation) and from that of the Settlement Officer (Consolidation) to the Director of Consolidation, whose decision shall, except as otherwise provided by or under this Act, be final. The period of limitation for appeals under this sub-section shall be thirty days from the date of the order.] [Sub-section (2) substituted by Act XXVI of 1969.]
