Section 153(3) in Jammu and Kashmir Panchayati Raj Rules, 1996
(3)If the property of the defendant or opposite party against whom the execution application has been presented is situated outside the jurisdiction of the Panchayati Adalat, it may either itself proceed in the manner laid down in sub-rule (2) above or transfer the decree or order for execution as provided in sub-section (2) of section 71 by sending copy of the execution application together with a copy of the decree or order to the Panchayati Adalat or the District Panchayat Officer having jurisdiction as the case may be, and the Panchayati Adalat or the District Panchayat Officer having jurisdiction to whom the decree or order is transferred for execution shall issue a notice to the defendant or opposite party in the manner provided in sub-rule (2). If the decree or order is not complied within the period specified in the notice or within such further time not exceeding two month as may be allowed, the Panchayati Adalat or the District Panchayat Officer as the case may be shall execute the same as it were a decree or order passed by him.
