- Where a [suit, criminal case or proceeding] [Added by Central Act 9 of 1959.] is maintain- able in more than one Circle Panchayat, the plaintiff or the complainant or] the applicant, as the case may be, may bring the [suit, criminal case or proceeding] [Added by Central Act 9 of 1959.] in one of such Circle Panchayats. Any dispute regarding jurisdiction shall be decided by the Senior Sub-Judge, Additional District Magistrate or the Revenue Assistant, having jurisdiction as the case may be.
