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] [Entire Act] State of Jammu-Kashmir - Section Section 15A in Jammu and Kashmir Panchayati Raj Act, 1989 15A. [ Revision of Fee and Rates. [Inserted by Act No. 20 of 2018, dated 16.10.2018.] - The Halqa Panchayat may revise the fees and rates leviable under section 15, at the most once, in a two year period.]
