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] [Entire Act] State of Punjab - Section Section 58 in Punjab Gram Panchayat Act, 1952 58. Wrong institution of suits.- If at any time, it appears to the 1* * Panchayat that it has no jurisdiction to try a suit, it shall direct the petitioner, by order in writing to file his suit in the proper court.
