52. Power.- (1) Notwithstanding any other law for the time being in force and subject to the other provisions of this Act, the jurisdiction to try any of the suits mentioned hereunder shall vest in a 1* * Panchayat-
(a)suits for the recovery of moveable property or the value of such property,(b)suits for money or goods due on contracts, or price there of,(c)suits for compensation for wrongfully taking or injuring moveable property, and(d)suits mentioned in clauses (j), (k), (l) and (n) of sub-section (3) of section 77 of the Punjab Tenancy Act, 1887 (XVI of 1887) 2[or any other Act for the time being in force].(2)Power.-The pecuniary limits of the jurisdiction of a Panchayat with enhanced powers shall be five hundred rupees in respect of suits falling under clause (a), (b) and (c) of sub-section (1) and two hundred rupees in respect of suits falling under clause (d) of the said sub-section. The pecuniary limits of jurisdiction of other Panchayats shall be two hundred rupees in respect of suits falling under clauses (a), (b) and (c) of sub-section (1) and one hundred rupees in respect of suits falling under clause (d) of the said sub-section.
