Section 153(2) in Jammu and Kashmir Panchayati Raj Rules, 1996
(2)If the property of the defendant or opposite party against whom the execution application has been presented is not situated outside the jurisdiction of the Panchayati Adalat, it shall issue a notice to defendant or opposite party requiring him to comply with the decree or order within 30 days of the receipt of notice. If the decree is not complied with within the said time or such further time not exceeding two months as the Panchayati Adalat may deem fit to allow it shall forward the decree or order for execution in accordance with the provisions of sub-section (2) of section 71 of the Act in Form 8.
