Section 152(2) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(2)Soon after a suit or a case entrusted to a Bench of a Panchayati Adalat is finally disposed of by the Bench the complete file of the case or suit, as the case may be, shall be forwarded to the Chairman of the Panchayati Adalat for further necessary action.
