Section 75 in Jammu and Kashmir Panchayati Raj Act, 1989
75. Decrees or orders passed are not to be altered.
- Subject to the provisions of this Act, a Panchayati Adalat shall have no power to cancel, revise or alter any decree, judgement or order passed by it :Provided that clerical or arithmetical mistake in judgement, decree or order or errors arising therein from any accidental slip or ommission may at any time be corrected by the Panchayati Adalat either on its own motion or on the application of any of the parties.
