Section 39 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
39. Appeal.
(1)Any person aggrieved by an order of the Secretary, Chairman or the Marked Committee or the authorized person of the Board or the Director under sub-sections (1), (2) or (3) of section 38 as the case may be, may prefer an appeal :(a)to the Director or the officer authorized by the Board where such order is passed by the Market Committee or Chairman or Secretary;(b)to the Government where order is passed by the Director/ authorized person of the Board.(2)An appeal under sub-section (1) shall be made within a period of thirty days from the date of passing of such order.(3)The appellate authority may, if it considers necessary so to do, grant a stay of the order appealed against for such period as it may deem fit.(4)The order passed by the Chairman, the Market Committee, the Director and the authorised officer of the Board shall, subject to the order in appeal under this section, be final and shall not be called in question in any court of law.
