Section 10(1) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018
(1)Subject to the provisions of this Act,-(a)the jurisdiction of the Adjudicating Authority may be exercised by Benches thereof ;(b)a Bench may be constituted by the Chairperson of the Adjudicating Authority with two Members, as the Chairperson may deem fit ;(c)the Benches of the Adjudicating Authority shall ordinarily sit at such other places as the Government may, in consultation with the Chairperson, by notification, specify ;(d)the Government shall, by notification, specify the areas in relation to which each Bench of the Adjudicating Authority may exercise jurisdiction.
