Section 129 in The Jammu and Kashmir Panchayati Raj Rules, 1996
129. Sitting to be notified.
(1)The date or dates on which the Panchayati Adalat or the Bench thereof shall ordinarily sit in a month shall be notified in the 3rd week of the preceding month by affixing a list of such dates at its place of sitting.(2)A weekly list of cases to be notified with names of parties and the dates on which they are to be heard shall be prominently displayed outside the Office of Panchayati Adalat or the Bench thereof for general information.
