Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Jammu-Kashmir - Subsection Section 5(2) in Jammu and Kashmir Wakafs Act, 2001 (2)Any person aggrieved by an order of the Special Officer may prefer an appeal to the Appellate Authority within 30 days from the date of the order and there shall be no further appeal.
