Section 42 in The Himachal Pradesh Panchayati Raj Act, 1994
42. Extension of jurisdiction by agreement of parties.
- Parties to a suit may, by a written agreement, refer any suit of the nature mentioned in section 59 to a Gram Panchayat for decision by it and the Gram Panchayat shall, subject to the rules prescribed, determine and dispose of such suit under this Act.
