Section 60(4) in The Himachal Pradesh Panchayati Raj Act, 1994
(4)The Gram Panchayat shall follow the procedure prescribed by or under this Act. The Code of Civil Procedure, 1908 (5 of 1908), the Indian Evidence Act, 1872 (1 of 1872), the Code of Criminal Procedure, 1973 (2 of 1974) and the Limitation Act, 1963 (36 of 1963), shall not apply to any suit, case or proceedings before a Gram Panchayal except as provided in this Act or as may be prescribed.
