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 0] [Section 54] [Entire Act] State of Punjab - Subsection Section 54(2) in Punjab Gram Panchayat Act, 1952 (2)The District Judge or Collector may, for reasons to be recorded in writing, transfer any civil or revenue suit respectively from one 1* * Panchayat to another 1* * Panchayat of competent jurisdiction or to another court subordinate to him.
