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State of Jammu-Kashmir - Section

Section 146 in The Jammu and Kashmir Panchayati Raj Rules, 1996

146. Return of documents.

- If any document is produced before a Panchayati Adalat it shall be noted and endorsed by the Panchayati Adalat or a Bench thereof. Documents other than those on which a case is based shall be returnable after the final disposal of the case to the parties filing them.