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] [Entire Act] State of Jammu-Kashmir - Section Section 142 in The Jammu and Kashmir Panchayati Raj Rules, 1996 142. Person charged with process of serving. - The summons shall be served ordinarily to the Chowkidar but the Chairman in his discretion may cause it to be served by any other person.
