64. Institution of suits, criminal case and proceedings.
- Any person who wishes to institute a [suit, criminal case or proceeding] [substituted by Central Act 9 of 1959.] under this Act before a Circle Panchayat may make an application orally or in writing to the Sarpanch of the Circle Panchayat or in case of his absence from the circle to the Naib Sarpanch or when both are absent, to such other panch as the Sarpanch may have appointed in this behalf and shall at the same time pay the prescribed fee. The Court Fees Act, 1870, shall not apply to Panchayati Adalats except as may be prescribed. In every suit the plaintiff shall state its value.
