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[Cites 0, Cited by 0] [Section 103(2)] [Section 103] [Entire Act]

State of Punjab - Subsection

Section 103(2)(c) in Punjab Gram Panchayat Act, 1952

(c)the 1[Chief Judicial Magistrate] or the District Judge or the Collector, as the case may be, shall withdraw all criminal, civil and revenue cases pending before such Gram Panchayat, or Adalti Panchayat and dispose of them, in accordance with law.