Section 9 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
9. [ Appeal. [Section 9 substituted by Act XXVI of 1969.]
(1)Any person aggrieved by the order of the Consolidation Naib-Tehsildar or Consolidation Tehsildar under sub-section (3) or sub-section (5) of section 8, as the case may be, may, within 30 days of the date of the order, file an appeal before the Settlement Officer (Consolidation) who shall, after hearing the parties concerned, give his decision thereon.(2)Any person aggrieved by the order of the Settlement Officer (Consolidation) under sub-section (1) may, within thirty days of the date of the order, file an appeal before the Director of Consolidation who shall, after hearing the parties concerned, give his decision thereon.(3)The Director of Consolidation or the Settlement Officer (Consolidation) hearing an appeal under sub-section (1) or (2) shall be deemed to be a Court of competent jurisdiction and the decision given shall, except as otherwise provided by or under this Act, be final and not questioned in any Court of law.]
