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State of Himachal Pradesh - Section

Section 50 in The Himachal Pradesh Panchayati Raj Act, 1994

50. Resjudicata.

- No Gram Panchayat shall try any suit, proceedings or issue in respect of any matter which is pending for decision, or has been heard or decided by a court of competent jurisdiction in a former suit between the same parties or between the parties under whom they or any of them claim.