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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 63(3) in The Jammu and Kashmir Panchayati Raj Rules, 1996

(3)The charge for feeding and watering of cattle alongwith fines deducted by the Panchayati Adalat from the sale products of the cattle impounded shall be paid over to the panchayat pound keeper/contractor of the Panchayat or his agent as the case may be.