57. Institution.- (1) Any person, who wishes to institute a suit before a 1* * Panchayat shall present a petition in writing to the Sarpanch or in his absence to any Panch and shall at the same time pay the fees prescribed in Schedule III.
Provided that if the court-fee stamp is not available at the place where the Panchayat ordinarily sits, an equivalent amount in cash shall be paid.(2)Any petition so presented shall be entered in a register of suits, to be maintained in such form and by such person as Government may prescribe.
