Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] State of Jammu-Kashmir - Subsection Section 29(1) in Jammu and Kashmir Panchayati Raj Act, 1989 (1)The term of office of the Chairman of the Block Development Council shall be five years from the date he is declared elected as such by the Election Authority.
