Section 7(4) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988
(4)Where no appeal has been preferred against the order of demolition made by estate officer under sub-section (1) or where an order of demolition made by he estate officer under that sub-section has been confirmed on appeal, whether with or without variation, the person against Whom the order has been made shall comply with the order within the period specified therein, or, as the case may be, within the period, if any, fixed by the appellate officer on appeal, and, on the failure of the person to comply with the order within such period, the estate officer or any other officer duly authorised by the estate officer in this behalf, may cause the erection or work to which the order relates to be demolished.
