Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(1) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976

(1)Any person aggrieved by a final order of the Tribunal under this Act may appeal to an appellate Authority appointed by the Government and there shall be no further appeal. The memorandum of appeal shall be accompanied by such Court-fee as may be notified by the Government.