Section 73(1) in Jammu and Kashmir Panchayati Raj Act, 1989
(1)Any Magistrate before whom a complaint or report by the police of any offence triable by a Panchayati Adalat is brought or who takes cognizance of any such offence upon his own knowledge or suspicion shall transfer the preceedings to a Panchayati Adalat of competent jurisdiction.
