68. Panchayati Adalat not to revise or alter its decision.
(1)Except as provided in sub-section (2) or to correct a clerical error; a Panchayati Adalat shall have no power to cancel, revise or alter any decree or order passed by it.(2)A Panchayati Adalat may, for sufficient reasons to be recorded, on application made within one month of the date of the decree or order or knowledge thereof in case personal service of summons has not been affected, restore any [suit, criminal case or proceeding] [substituted by Central Act 9 of 1959.] which has been dismissed in default or in which a decree or order has been passed ex-parte.
