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State of Jammu-Kashmir - Section

Section 15 in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014

15. Constitution of Appellate Tribunal.

(1)The Government may, by notification in the Government Gazette, constitute one Appellate Tribunal for each district to hear the appeal against the order of the Tribunal.
(2)The Appellate Tribunal shall be presided over by the Deputy Commissioner of the district concerned,