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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 48(5) in Jammu and Kashmir Panchayati Raj Act, 1989

(5)If any vacancy arises in the Panchayati Adalat, it shall be filled up in the same manner as prescribed under sub-section (2) and the member so nominated shall serve for the residue of term of his predecessor.