Section 8 in The Jammu And Kashmir Habitual Offenders (Control And Reform) Act, 1956
8. Complaints of entry in register
Any person aggrieved by any entry made, or proposed to be made, in such register, either when the register is first made or subsequently, may represent to the Commissioner of the Province against such an entry, who shall retain such person's name on the register, or enter it therein or erase it therefrom as he may think fit:Provided that the Government shall be competent, either on its own motion, or on an application made in this behalf by the aggrieved person to confirm, alter or rescind any order passed by the Commissioner.
