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[Cites 0, Cited by 0] [Section 108J] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 108J(3) in Jammu and Kashmir Panchayati Raj Rules, 1996

(3)Any person aggrieved by an order passed under this rule may appeal to the Election Authority with 07 days of the receipt and decision on such appeal shall be final. Election Authority shall forthwith communicate his decision to the Returning Officer.