Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Punjab - Subsection

Section 69(1) in The Punjab Panchayati Raj Act, 1994

(1)At the conclusion of the trial, the Gram Panchayat shall pass a decree in writing with or without costs of the suits in such forms as the State Government may by rules prescribe and shall enter particulars of the decision in register of suits.