Section 18(2) in The Jammu and Kashmir Bhudan Yagna Act, 1960
(2)The order of the Collector made under sub-section (1) shall not be subject to any further appeal or revision but any party aggrieved by the order may, within a period of sixty days from the date of such order, institute a suit in a Civil Court having jurisdiction to have the order set aside and subject to the results of such suit, if any, the order of the Collector shall be final.
