Section 120 in Jammu and Kashmir Panchayati Raj Rules, 1996
120. Panchayati Adalat to ascertain truth.
- The provisions of the Code of Civil Procedure, 1977, the Code of Criminal Procedure, 1989, the Court Fees Act, 1977, the Evidence Act, 1977 and the Limitation Act, 1995, shall not apply to any proceeding before a Panchayati Adalat save to the extent provided in the Act or the rules made thereunder but the Panchayati Adalat shall ascertain the facts of every suit or case before it by every lawful means in its power and thereafter make such decree, or order as it may deem just. Every such decree or order shall contain a brief statement of the reasons thereof.
