Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 111 in The Jammu and Kashmir Panchayati Raj Rules, 1996 111. Procedure for election of Chairman of Panchayati Adalat. - Procedure prescribed for election of Naib-Sarpanch in Chapter II shall be applicable for election of Chairman of Panchayati Adalat.
