Section 151 in Jammu and Kashmir Panchayati Raj Rules, 1996
151. Powers of investigation.
- The Panchayati Adalat or a Bench of any member thereof duly authorised in this behalf may, for ascertaining facts conductive to the proper disposal of the case or reference enter upon any land or building at any time between sunrise and sunset after giving twelve hours notice to occupier, or when there is no occupier, to the owner of such land, building or in his absence his representative and if the land or building is in the occupation of persons who according to the custom of the locality do not appear in the public, due notice be given to them to withdraw.
