Section 42A(1) in Jammu and Kashmir Panchayati Raj Act, 1989
(1)Any person may nominate himself as a candidate for election of [Panch or Sarpanch] [Substituted 'Panch' by Act No. 4 of 2018, dated 17.7.2018.] of a Halqa Panchayat if his name is included in the elelctoral roll of such Halqa Panchayat.
