Section 3(1) in The Jammu and Kashmir Debtors, Relief Act 1976
(1)The Government may, for the purpose of settlement of debts, by order notified in the Government Gazette-(a)establish Debt Conciliation Boards;(b)define the territorial and pecuniary limits of the jurisdiction of a Board ; and(c)establish additional Boards within the territorial limits of the jurisdiction of a Board and also provide for the distribution of business between the Boards so established.
