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State of Jammu-Kashmir - Section

Section 64 in The Jammu and Kashmir Panchayati Raj Rules, 1996

64. Complaints of illegal seizure or detention of cattle.

- Any person whose cattle has been seized or having been so seized have been detained in contravention to the above rules may at any time within ten days from the date of seizure make complaint to the Panchayati Adalat.