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State of Jammu-Kashmir - Section

Section 60 in Jammu and Kashmir Panchayati Raj Act, 1989

60. Compensation to accused.

- If a Panchayati Adalat is satisfied after enquiry that the case brought before it is false frivolous or vexatious, it may order the complainant to pay the accused such compensation not exceeding two hundred rupees as it deems fit.