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State of Jammu-Kashmir - Section

Section 112 in Jammu and Kashmir Panchayati Raj Rules, 1996

112. General provisions relating to civil and criminal jurisdiction.

- Any person who wishes to institute a suit or a case under this Act before a Panchayati Adalat shall make an application orally or in writing to the Chairman or in his absence to any member and shall at the same time pay the prescribed fees.