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State of Jammu-Kashmir - Section
Section 115 in The Jammu and Kashmir Panchayati Raj Rules, 1996
115. Limitation for suits.
- Every suit instituted before a Panchayati Adalat after the period of limitation prescribed hereunder shall be dismissed even though limitation has not been set up as a defence.| Description of suits | Period of limitation. | Time from which period begin to run. |
| 1. For money due on contractor. | 3 Years | When the money became due to the plaintiff. |
| 2. For the recovery of movable property or the value thereof. | do. | When the plaintiff became entitled to the delivery of theproperty. |
| 3. For compensation for wrongly taking or injuring movableproperty. | do. | When the movable property was wrongfully taken or when injurywas done to it. |
| 4. For damages caused by cattle trespass. | do. | When the damage was caused by the cattle trespass. |