Section 51(1) in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013
(1)Subject to the provisions of this section, any person aggrieved by any order made by a competent authority under the Act may, within thirty days from the date of such order, prefer an appeal to the Court of Session;Provided, that the Court of Session may entertain the appeal after the expiry of said period of thirty days, if it is satisfies that the appellant was prevented by sufficient cause from filling the appeal in time.
