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[Cites 0, Cited by 0] [Section 3C] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3C(1) in Jammu and Kashmir Panchayati Raj Act, 1989

(1)There shall be a Halqa Majlis for each Halqa Panchayat consisting of such persons whose names have been included in the electoral rolls relating to the village or the group of villages comprised within the area of the Halqa Panchayat.