Legal Document View

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
[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(4)(ii) in Jammu and Kashmir Panchayati Raj Rules, 1996

(ii)The draft electoral rolls shall be published in every Halqa Panchayat, in the Panchayat Office, at the Headquarter of the Block Office and online for facilitating the voters to verify their names, and the final electoral rolls shall be published after taking decisions on the objections received, if any.]