Section 134 in Jammu and Kashmir Panchayati Raj Rules, 1996
134. Preparation and delivery of the copy.
- The Chairman shall get the copy applied for prepared on paper and certify it to be a true copy under his signature and seal, and deliver it to the applicant or his duly authorised agent and also refund to him the balance, if any left out of the sum paid under rule 79 after meeting the copying fee.
