Section 15(a) in Jammu and Kashmir Consumer Protection Act, 1987
(a)to entertain(i)complaints where the value of the goods or services and compensation, if any, claimed exceeds [rupees ten lakhs] [Substituted for "rupees five lakhs" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.] but does not exceed [rupees fifty lacs] [ Substituted for "rupees thirty lakhs" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.]; and(ii)appeals against the orders of [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.] within the State; and
