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] [Section 56] [Entire Act] State of Himachal Pradesh - Subsection Section 56(1) in The Himachal Pradesh Panchayati Raj Act, 1994 (1)Except as provided in sub-section (2) or to correct a clerical error, a Gram Panchayat shall have no power to cancel, revise or alter any decree or order passed by it.
