(1)A Gram Panchayat shall not be competent to cancel, revise or alter any sentence, decree or final orders passed by it in any judicial proceedings, except ex parte decree or orders; and subject to the provisions of sections 59 and 74 no sentence, decree or other order passed by Gram Panchayat in judicial proceedings shall be subject to appeal, or revision by any other court or authority.Res judicata. - (2) The provisions of sections 10 and 11 of the Code of Civil Procedure, 1908 and section 300 of the Code of Criminal Procedure, 1973, shall apply to all civil, revenue and criminal proceedings before a Gram Panchayat.
