Section 70 in Jammu and Kashmir Panchayati Raj Act, 1989
70. Interest and instalments.
(1)In suits for money, the Panchayati Adalat may, in its discretion, decree, interest or the sum decreed at a rate not exceeding ten per cent per annum from the date of payment.(2)Where the decree is for payment of money, the Panchayati Adalat may, direct that the paymet of the amount decreed be made by instalments.
