Section 71(1) in The Punjab Panchayati Raj Act, 1994
(1)The provisions of the Code of Criminal Procedure, 1973, the Code of Civil Procedure, 1908, and of the Indian Evidence Act, 1972, shall not apply to proceedings before Gram Panchayats save to the extent mentioned in this Act, but the Gram Panchayat may ascertain the facts of any criminal case or civil or revenue suit by all legitimate means in its power and thereafter pass such order, sentence or decree as may be in accordance with justice, equity and good conscience.
