Section 67(1)(e) in Jammu and Kashmir Panchayati Raj Act, 1989

[Cites 0, Cited by 0] [Section 67(1)] [Section 67] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 67(1)(e) in Jammu and Kashmir Panchayati Raj Act, 1989

(e)in respect of any matter directly and substantially in issue in a previously instituted suit between the same parties or those under whom they claim, which is pending in or has been heard and finally decided by a court of competent jurisdiction or by a Panchayat Adalat ; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Subsection

Section 67(1)(e) in Jammu and Kashmir Panchayati Raj Act, 1989