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State of Jammu-Kashmir - Section

Section 82 in Jammu and Kashmir Panchayati Raj Act, 1989

82. Disputes as to properties.

- If any dispute arises as to the ownership of any property or the vesting of any rights arising between Panchayat Halqas, the same shall be decided by the Government whose decision thereon shall be final and binding on the Panchayat Halqas.