Section 41 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
41. Objection on enforcement.
- Any person aggrieved by an order passed by the [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] under sections 34, 38 and 40 may, within twenty-one days of the date of such order, file an objection before the [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] who shall submit the objection along with his report to the [Consolidation Tehsildar.] [Substituted by Act XXVI of 1969.]
