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[Cites 0, Cited by 0] [Section 157(3)] [Section 157] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 157(3)(iii) in The Jammu and Kashmir Panchayati Raj Rules, 1996

(iii)No person shall be entitled to use or occupy any public street or place for the sale of articles or for the exercise of any calling or for the selling of any stuff without the permission of the Panchayat.