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 95] [Entire Act] State of Jammu-Kashmir - Subsection Section 95(2) in The Jammu and Kashmir Panchayati Raj Rules, 1996 (2)The expenditure shall be regulated on the basis of the approved action plan for the Panchayat. The re-appropriation shall be authorised by the Panchayat.
