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 102] [Entire Act] State of Jammu-Kashmir - Subsection Section 102(1) in The Jammu and Kashmir Panchayati Raj Rules, 1996 (1)The Chief Electoral Officer, Jammu and Kashmir State shall be the Election Authority for election of Chairman of Block Development Council.
