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State of Himachal Pradesh - Section

Section 34 in The Himachal Pradesh Panchayati Raj Act, 1994

34. No cognizance by Courts.

- No Court shall take cognizance of any case suit or proceeding which is cognizable under this Act by a Gram Panchayat established for the area to which the case, suit or proceeding relates, unless an order has been passed under section 67.