Section 2(1)(e) in Jammu and Kashmir Panchayati Raj Act, 1989

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(e)"Chairman" means the Chairman of -

(i)the Panchayati Adalat ;

(ii)the Block Development Council ;

(iii)the District Planning and Development Board ;

(ee)[ "Commission" means the 'State Election Commission' constituted under section 36 of this Act ;] [Added by Act XV of 2011 (s-2).]

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