- No suit shall lie in a Gram Panchayat -(a)on a balance of a partnership account;(b)for a share or a part of share under an intestacy or for a legacy or part of legacy under a Will ;(c)by or against the Central Government or a State Government or local authority or a public servant or a Gram Panchayat or Market Committee constituted under the Punjab Agricultural Produce Markets Act, 1961 or any other law for the time being in force, or when any such party is, in the opinion of the Gram Panchayat a necessary party;(d)by or against a minor or a person of unsound mind or when any such person is in the opinion of the Gram Panchayat a necessary party;(e)against an insolvent for a claim pertaining to the time prior to the admission of his insolvency petition;(f)on account of any dispute or matter regarding which any suit or application may be made in a revenue court as defined in the Punjab Tenancy Act, 1887 except as provided by clause (d) of sub-section (1) of section 56;(g)in which the matter directly and substantially in issue is pending for decision or has been heard and finally decided by a Court of competent jurisdiction in a former suit between the same parties or those under whom they claim.
