Section 41(2) in The Himachal Pradesh Panchayati Raj Act, 1994
(2)Notwithstanding anything contained in sub-section (1), the State Government or the prescribed authority may, by notification in the Official Gazette, extend the pecuniary jurisdiction of Gram Panchayat to five thousand rupees in respect of any or all the suits of the description mentioned in sub-section (1).
