Section 131 in The Jammu and Kashmir Panchayati Raj Rules, 1996
131. Application under section 57.
- The substance of an application made under section 57 in regard a suit shall be recorded with its description and valuation in the register in Form 6 and in the case of a criminal case with the nature of the offence, in the register in Form 7 by the Adalati Assistant of the Panchayati Adalat.
