Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 155] [Entire Act] State of Jammu-Kashmir - Subsection Section 155(7) in The Jammu and Kashmir Panchayati Raj Rules, 1996 (7)A Halqa Panchayat shall decide upon the application within a period of one month. For refusal the Panchayat shall record the reasons in writing.
