Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] State of Punjab - Section Section 66 in The Punjab Panchayati Raj Act, 1994 66. Summons. - If suit is not dismissed under section 64 the Gram Panchayat shall by summons require the defendant to appear before it and answer the petition.
