39. Additional power of Gram Panchayats.- Every Panchayat with enhanced powers, and every Adalti Panchayat shall have jurisdiction to try-
(1)the offences mentioned in Schedule T-B, provided that the value of the property concerned with the offence is not in excess of two hundred and fifty rupees, but shall not empower the said Panchayats to try any person liable to enhanced punishment under section 75 of the I.P.C.(2)any other offence, not punishable with imprisonment for more than two years, which Government may by notification, declare, to be triable by such Panchayats.
