Section 10(1) in The Jammu and Kashmir Municipal Ombudsman Act, 2010
(1)Subject to the provisions of this Act, complaint may be made under this Act, to the Ombudsman; in case of an allegation, by any person, and in case of a grievance, by a person aggrieved :Provided that where the person aggrieved is dead or, is for any reason unable to act for himself, the complaint may be made or continued by his legal representative or by any other person who is authorized by writing in this behalf.
