97. Bar to trial of case or suit in which a Panchayat or its member is interested.
- No Nyaya Panchayat shall try any case or suit or other proceeding to or in which the Anchal Panchayat concerned, or any Gram Panchayat within the Anchal Panchayat or any member of such Nyaya Panchayat is a party or is interested.
