Section 71(2) in The Himachal Pradesh Panchayati Raj Act, 1994
(2)If a Gram Panchayat finds any difficulty in executing a decree or order, it may forward the same to the Sub-Judge or the Judicial Magistrate concerned and the Sub-Judge or the Judicial Magistrate, as the case may be, shall than execute the decree or order as if it were a decree or order passed by him.
