Section 30(1) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
(1)Save as otherwise provided by this Act, an appeal from an original order of a revenue officer shall lie as follows, namely :-(a)to the Collector when the order is made by an Assistant Collector of either class ;(b)to the [Commissioner] when the order is made by a Collector or Commissioner in appeal.
