111. Certain suits not to be heard by a bench of the Gram Katchahry.
- Notwithstanding anything to the contrary contained in Section 110, no suit shall lie in any bench of the Gram Katchahry -(a)on a balance of partnership account, or(b)for a share or part of a share under an intestacy or for a legacy or part of a legacy under a will, or(c)by or against the Central or State Government or servants of such Government in their official capacity; or(d)by or against minors or persons of unsound mind; or(e)for the assessment, enhancement, reduction, abatement or apportionment of rent of immovable property; or(f)of a mortagee of immovable property for the enforcement of the mortgage by foreclosure or sale of the property for the redemption of the mortgage; or(g)for determining the right, title and interest in immovable property,(h)with regard to any matter in which proceeding is pending before a court of competent jurisdiction prior to coming into effect of this Act.(i)against the Gram Panchayat Mukhiya or any other member of the Executive Committee, a Sarpanch or a Panch.
