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 36D(2)] [Section 36D] [Entire Act] State of Jammu-Kashmir - Subsection Section 36D(2)(c) in Jammu and Kashmir Panchayati Raj Act, 1989 (c)delegate any of its powers to such officers and employees of the Government as it may deem necessary ;