(1)Where parties to a dispute approach the Gram Panchayat or as the case may be, the Zilla Panchayat for settlement of dispute,then the Gram Panchayat or the Zilla Panchayat may settle such dispute if any law in force permits such settlement outside courts.(2)Without prejudice to the powers conferred under sub-section (1)the dispute which a Gram Panchayat, or as the case may be,the Zilla Panchayat may be, take cognizance,which may be a dispute relating to:-(a)irrigation channel in the Gram;(b)cattle trespass;(c)damages of crops cause by cattle trespass;(d)gambling;(e)encroachment of one's land by another;(f)theft of property where the value of such property does not exceed five hundred rupees; and(h)such other petty family and social disputes.
