(c)by or against the Central Government or a State Government or a local authority or a public servant or a 1* * Panchayat or Market Committee constituted under 1the Punjab Agricultural Produce Market Acts, 1939 (Punjab Act V of 1939) 1[or any other Act for the time being in force], or when any such party is, in the opinion of the 1* * Panchayat, a necessary party;
