Section 42A(2) in Jammu and Kashmir Panchayati Raj Act, 1989
(2)On or before the date appointed for submission of nomination papers by the Election Authority, every candidate for election of [Panch or Sarpanch] [Substituted 'Panch' by Act No. 4 of 2018, dated 17.7.2018.] of a Halqa Panchayat or Chairman, Block Development Council shall deliver or cause to be delivered through his agent to the Returning Officer a nomination paper completed in the prescribed form and signed by the candidate.
