Section 8(4) in The Jammu and Kashmir Apartment Ownership Act, 1989
(4)The defaulting apartment owner who is aggrieved by any notice served on him by the lessee under sub-section (3) may, within thirty days from the date of service of such notice, prefer an appeal to the court of the District Judge having jurisdiction (hereinafter referred to as the District Court), either challenging the finding of the lease or any person authorised by him or deputing the amount of composition fees as specified in the notice and the District Court may, after giving the parties a reasonable opportunity of being heard, confirm, alter or reverse those findings or may confirm, reduce or increase the amount of composition fees or set aside the notice.
