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State of Punjab - Section

Section 40 in Punjab Gram Panchayat Act, 1952

40. Jurisdiction, etc.- (1) For the purpose of deciding whether an offence falls within the jurisdiction of a 1[*] Panchayat, the provisions of section 179 to 182 of the Code of Criminal Procedure, 1898 (V of 1898) shall apply.

(2)2[A] Panchayat shall be deemed to be Criminal court when trying a criminal case.