Do check our products such as, LIBIL: litigation check tool to mitigate legal risk, Patrol: case management tool to monitor and collaborate on cases, and legal research tool to access largest legal database.

JAMMU AND KASHMIR VILLAGE PANCHAYAT (AMENDMENT) ACT, 1965

JAMMU AND KASHMIR VILLAGE PANCHAYAT (AMENDMENT) ACT, 1965

JAMMU AND KASHMIR VILLAGE PANCHAYAT (AMENDMENT) ACT, 1965

Preamble - JAMMU AND KASHMIR VILLAGE PANCHAYAT (AMENDMENT) ACT, 1965

THE JAMMU AND KASHMIR VILLAGE PANCHAYAT (AMENDMENT) ACT, 1965

[Act No. 18 of 1965]

[18th April, 1965]

PREAMBLE

An Act to amend the Jammu and Kashmir Village Panchayat Act, 1958.

Be it enacted by the Jammu and Kashmir State Legislators in the Sixteenth Year of the Republic of India as follows:--

Section 1 - Short title

This Act may be called the Jammu and Kashmir Village Panchayat (Amendment) Act, 1965.

Section 2 - Insertion of section 55-A in Act XXIII of 1958

After section 55 of the Jammu and Kashmir Village Panchayat Act, 1958 the following section shall be inserted, namely:--

"55-A. The Dharat Tax already levied by the Panchayats of Pouni Block, Pouni and Chenani Block. Chenani in District Udhampur at villages Pouni Tehsil Riasi and Chenani, Tehsil Udhampur, respectiveld shall be deemed to have been imposed under the provisions of this Act.