Section 27 in Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010
27. Jurisdiction
The Court of Judicial Magistrate of the First Class within the local limits of which(a)the person aggrieved permanently or temporarily resides or carries on business or is employed; or(b)the respondent resides or carries on business or is employed; or(c)the cause of action has arisen,shall be the competent court to grant a protection order and other orders under this Act and to try offences under this Act.
