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] [Section 116] [Entire Act] State of Jammu-Kashmir - Subsection Section 116(1) in The Jammu and Kashmir Panchayati Raj Rules, 1996 (1)The Panchayati Adalat may, for reasons to be recorded, after hearing the applicant and examining the plaintiff or complainant, dismiss the suit or complaint.
