Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 155] [Entire Act] State of Jammu-Kashmir - Subsection Section 155(4) in Jammu and Kashmir Panchayati Raj Rules, 1996 (4)No notice shall be considered to be valid until the information/site plan and the specification of the house or building has been furnished to the satisfaction of the Halqa Panchayat.
