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State of Jammu-Kashmir - Section

Section 49 in Jammu and Kashmir Panchayati Raj Act, 1989

49. Procedure for conduct of business.

- Save as otherwise provided in this Act, the Government may make rules to : -
(i)regulate the conduct and distribution of business and practice before a Panchayati Adalat ;
(ii)prescribed the time and place at which the Panchayati Adalat shall sit.