65. Substance of the application to be recorded in register.
(1)Where a [suit, criminal case or proceeding] [substituted by Central Act 9 of 1959.] is instituted orally, the Sarpanch, Naib Sarpanch or panch receiving the application shall record without delay the prescribed particulars and the signature or thumb-impression of the applicant shall be taken thereon.(2)The Sarpanch or in his absence the Naib Sarpanch or panch mentioned in Section 64, shall appoint a bench of the Panchayati Adalat under Section 50 and refer the said application to that bench for disposal and shall also fix a date for the first hearing of the application before the said and give notice of the said date to the applicant and to the members thereof.
