Section 114 in The Jammu and Kashmir Panchayati Raj Rules, 1996
114. Plaintiff or complainant to be informed about the time and place of hearing.
- The plaintiff or complainant shall, at the time of his making application, be informed of the time and place fixed for the meeting of the Panchayati Adalat at which his application would be heard and be directed to attend at that time and place.
