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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 73(2) in Jammu and Kashmir Panchayati Raj Act, 1989

(2)Any Judicial Magistrate may, on an application made by any aggrieved party to a suit or case pending before a Panchayati Adalat, after satisfying himself, and recording the reasons therefor, transfer the same to any other nearest Panchayati Adalat.