- No suit shall lie in any Nyaya Panchayat -(1)on a balance of partnership account;(2)for a share or part of a share under an intestacy, or for a legacy or part of legacy under a will;(3)by or against the Union of India or a State Government or a local authority or public officers for acts done in their official capacity;(4)by or against minors or persons of unsound mind or when any such person is in the opinion of the Nyaya Panchayat a necessary party;(5)for the assessment, enhancement, reduction, abatement, apportionment or recovery of rent of immovable property; or(6)by a mortgagee of immovable property for the enforcement of the mortgage by foreclosure or sale of the property or otherwise, or by a mortgagor of immovable property for the redemption of the mortgage.
