Section 18(1) in The Jammu and Kashmir Bhudan Yagna Act, 1960
(1)Any party aggrieved by the order of the revenue officer rejecting an objection passed under subsection (7) of section 17 or any other person interested in the land who had no notice of the proceedings under section 17 may, within a period of sixty days from the date of such order, file an appeal before the Collector of the district in which the land is situate.
