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[Cites 0, Cited by 3] [Entire Act]

State of Punjab - Section

Section 104 in Punjab Gram Panchayat Act, 1952

104. Bar to actions.- (1) No suit or other legal proceedings in a civil or criminal court shall lie against any Panch in respect of any act done in good faith under this Act.

(2)No civil or revenue suit or proceedings shall lie against any Gram Panchayat in respect of any act done in the discharge of any of its duties imposed under this Act.