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 157] [Entire Act] State of Jammu-Kashmir - Subsection Section 157(2) in The Jammu and Kashmir Panchayati Raj Rules, 1996 (2)No person shall stick bill, advertisement or notice of any kind upon any building or property without the written permission of the Sarpanch.
