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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 57(1) in The Jammu and Kashmir Panchayati Raj Rules, 1996

(1)Every contract or agreement under sections 15 and 23 of the Act shall be signed for and on behalf of the Panchayat by the Sarpanch, Naib Sarpanch or a Panch duly authorised by the Panchayat.