Section 2(1)(j) in Jammu and Kashmir Panchayati Raj Act, 1989

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State of Jammu-Kashmir - Subsection

Section 2(1)(j) in Jammu and Kashmir Panchayati Raj Act, 1989

(j)"Halqa" means the area comprising a village or such contiguous number of villages as may be determined by the Government from time to time ;

(jj)[ "Halqa Majli's" means all the voters of "Halqa Panchayat;] [Substituted and added by Act XXII of 1997 (s-2).]