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 3B] [Entire Act] State of Jammu-Kashmir - Subsection Section 3B(iii) in Jammu and Kashmir Panchayati Raj Act, 1989 (iii)to identify beneficiaries in order of priority, for the implementation of development schemes pertaining to the area of Ward Majlis ;
