Section 8A(1) in Jammu and Kashmir Arbitration and Conciliation Act, 1997
(1)If during the pendency of petitions under sections 9 or 11 of the Act, it appears to the court, that there exists elements of a settlement which may be acceptable to the parties, the court may, with the consent of parties, refer the parties, for resolution of their disputes, to :(a)Mediation ; or(b)Conciliation.
