Section 67(3) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(3)The Panchayat shall after making such amendment, if any in the assessment list as may be necessary having regard to its decision on the objections, place the list at the meeting of the Panchayat, which may discuss and consider the objections and the decision of the Panchayat in respect thereof may make such amendments in the list as it may think proper.
