Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 67(4) in The Jammu and Kashmir Panchayati Raj Rules, 1996

(4)The assessment list as amended under sub-rule (3) shall be republished in the manner laid down in sub-rule (1) and shall subject to the provision of section 15 be final and shall come into operation and from the first day of the financial year in question.