Section 125 in The Jammu and Kashmir Panchayati Raj Rules, 1996
125. Power of inspection.
- A Panchayati Adalat or any member thereof duly authorised in that behalf may for ascertaining facts conductive to the proper disposal of a case, suit or reference, enter upon any land or building at any time between sunrise and sunset after giving twenty four hours notice to the occupier of or when there is no occupier to the owner of such land. If the land is in occupation of persons who according to the custom of the Country do not appear, in the public, due notice shall be given to them to withdraw.
