Section 21(5) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(5)[ Any person aggrieved by the order of the Consolidation Tehsildar under sub-section (4) may, within thirty days of the date of the order, file an appeal before the Settlement Officer (Consolidation) who shall, after hearing the parties concerned, give his decision thereon.] [Sub-section (5) substituted by Act XXVI of 1969.]
