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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(4H) in Jammu and Kashmir Panchayati Raj Rules, 1996

(4H)Appeals. - An appeal against the order passed under sub-rule (4E) shall be filed within such time and in such manner as may be prescribed by Election Authority to District Election.] [Added by SRO-181 dated 18-6-2004.]