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 121] [Entire Act] State of Jammu-Kashmir - Subsection Section 121(2) in The Jammu and Kashmir Panchayati Raj Rules, 1996 (2)In all cases where a new party appears under the proviso to sub-section (1) during the trial of a suit, he may require the trial to begin de novo.
