Section 53 in Jammu and Kashmir Panchayati Raj Act, 1989
53. Transfer of pending suits and the cases to Panchayati Adalat.
- All suits and cases pending before a Panchayati Adalat constituted under the Jammu and Kashmir Village Panchayat Act, 1958 or before the Civil or Criminal Court, for matters within the jurisdiction of a Panchayati Adalat constituted under this Act shall stand transferred to the concerned Panchayati Adalat so constituted.
