Section 113 in The Jammu and Kashmir Panchayati Raj Rules, 1996
113. Substance of application to be recorded in register.
- Where an application under section 57 of the Act is made orally, the substance of application will be recorded without delay and the signature or thumb impression of the applicant shall be taken thereon. Such record shall be signed by the Chairman or in his absence by any member who may be present.
