- Notwithstanding anything contained in this Act or in any other law for the time being in force it shall be lawful for a Panchayati Adalat to decide any suit or proceeding] arising in the local area of the Circle Panchayat and not pending in any court in accordance with any settlement, compromise or oath agreed upon by the parties: Provided that -(a)in the case of a suit, the value thereof does not exceed the pecuniary limits of the appellate jurisdiction of the Senior Sub-Judge;(b)in the case of a proceeding, the annual land revenue payable on the land involved in such proceeding does not exceed two hundred rupees;
