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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(2) in Jammu and Kashmir Ombudsman for Panchayats Act, 2014

(2)Where the Ombudsman finds that the procedure or practice regarding the administration of Panchayat gives room for complaint, it may give suggestions to the Government or the Panchayat relating to the measures for avoiding the recurrence of such complaint.