53J. Conviction of a Panchayati Adalat not a previous conviction.
- No conviction by the Panchayati Adalat shall be deemed to be a previous conviction for the purposes of Section 75 of the Indian Penal Code, or Section 562 or 565 of the Code of Criminal Procedure, 1898, or Section 3 of the Probation of Offenders Act, 1958.]
