Section 137 in The Jammu and Kashmir Panchayati Raj Rules, 1996
137. Enquiry into and question of title or right.
- In matters involving a question of title or right under the personal law of the party, the Panchayati Adalat or a Bench thereof shall make only a summary enquiry and shall not enter into intricate questions of title based on civil and personal laws. In case of any doubt or difficulty, it may make a reference to the Tehsildar having jurisdiction and shall act thereafter according to his findings.
